K J ARORA AND ASSOCIATES RELT P LTD Vs. STATE GOVT OF NCT OF DELHI

LAWS(SC)-2008-5-5

SUPREME COURT OF INDIA

Decided on May 15,2008

K.J.ARORA AND ASSOCIATES RELT.P.LTD. Appellant

VERSUS

STATE(GOVT.OF NCT OF DELHI) Respondents

JUDGEMENT

- (1.) PERMISSION to file SLPs is granted.
(2.) LEAVE granted. After hearing learned counsel for the parties and going through the impugned order passed by High Court and relevant papers, we are not satisfied with the manner in which the High Court has dealt with the question involved and passed the impugned order granting anticipatory bail to the respondents, namely, Vijay aggarwal and Amit Aggarwal. Therefore, without expressing any opinion on the merits of the case, the order of the High Court is set aside and the matter is remitted back to the High Court for hearing the matter afresh. The High Court is requested to take up the matter within four weeks from today. Meanwhile, the aforesaid respondents shall not be arrested for four weeks from today in FIR Nos. 558 and 559 of 2007, Police Station Kalkaji. Bank guarantee furnished by respondents shall remain intact till then.;

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