Ramesh Sinha, J. - (1.) The present application under section 439 Cr.P.C. has been filed by the applicants for interim bail. The prayer made in the present application is reproduced here under:- "This Hon'ble Court may graciously be pleased to consider this matter as imminently urgent and allow this application. It is to be noted here that the WHO has declared Coronavirus as a Public Health Emergency and has categorically stated that individuals suffering from diabetes of any kind, are at increased risk of severe illness from Coronavirus and they should be particularly stringent in following social distancing measures, including significantly limiting face to face interaction. Therefore, it is imperative that this Hon'ble Court may hear the matter and pass some interim order/grant interim bail to the applicants in Arrest Order dated 19.3.2020 issued by respondent no. 2 in furtherance of Order No. 03/117/2018-CL-II (NR) dated 21.02.2018 and Order No. 7/117/2108/CL-II dated 22.08.2019 under sections 447 and 448 of the Companies Act, 2013 or else the applicants shall suffer irreparable loss and injury which could not be compensated, as this matter rquired urgent hearing by this Hon'ble Court"
(2.) The present matter has been nominated to this Bench by Hon'ble The Chief Justice vide order dated 30.4.2020 and the same was heard through video conferencing and judgment/order was reserved by this Court on 1.5.2020.
(3.) Heard Sri Anurag Khanna, learned Senior Advocate assisted by Ms. Gunjan Jadwani, learned counsel for the applicants and Sri Gyan Prakash, learned Assistant Solicitor General of India for the respondents.;