Delhi High Court - Orders
Taranjeet Singh Bagga @ Sonu Singh vs Serious Fraud Investigation Office on 4 August, 2022
Author: Asha Menon
Bench: Asha Menon
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2347/2022, CRL.M.(BAIL) 929/2022
TARANJEET SINGH BAGGA @ SONU SINGH ..... Petitioner
Through: Mr. Abhik Kumar and Mr. Rinku
Mathur, Advocates
versus
SERIOUS FRAUD INVESTIGATION OFFICE ..... Respondent
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal R. Digpaul, Ms. Swati,
Advocates for SFIO with Mr. Avib
Ansari, Prosecutor
CORAM:
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 04.08.2022 CRL.M.A.15254/2022 (for exemption)
1. Allowed, subject to just exceptions.
2. The application stands disposed of.
BAIL APPLN. 2347/2022, CRL.M.(BAIL) 929/2022
1. This bail application has been filed under Section 439 Cr.P.C for grant of regular bail by one of the accused in CC No.245/2021 under Section 447 of the Companies Act, 2013 filed by the Serious Fraud Investigation Office (SFIO).
BAIL APPLN. 2347/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:04.08.2022 16:56:072. Mr. Abhik Kumar, learned counsel for the applicant submits that the applicant himself is a victim as his documents have been misused by the main accused Suman Chadha to transfer huge sums of money by setting up a proprietorship firm, namely, Kewal International in the name of the applicant and using the same firm for siphoning of Rs.10.5 crores.
3. Issue notice.
4. Notice is accepted by Mr. Kamal R. Digpaul, learned counsel for the respondent.
5. The Status Report be filed within four weeks.
6. List on 11th October, 2022, for consideration of CRL.M (BAIL) 929/2022, filed by the accused for grant of interim bail, till the disposal of the application.
7. The order be uploaded on the website forthwith.
ASHA MENON, J AUGUST 4, 2022/ak BAIL APPLN. 2347/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:MANJEET KAUR Signing Date:04.08.2022 16:56:07