Ramesh Sinha, J. - (1.) The present bail application under section 439 Cr.P.C. has been filed by the applicant. The prayer made in the bail application is reproduced here under:- "Pass an order directing the immediate release of the applicant in the case pertaining to the order dated 21.02.2018 bearing no. 03/117/2018-CL-I (NR) passed by the Central Government under section 212 of the Companies Act, 2013 directing the SFIO to investigate into the affairs of Rotomac Global Pvt. Ltd., in light of the threat posed to the life and personal liberty of the applicant because of rampant spread of Corona Virus/Covid-19 till such time that the pandemic is curtailed, on such terms and conditions as this Hon'ble Court deems fit and necessary; and pass an order to enlarge the accused applicant on interim bail in the case pertaining to the order dated 21.02.2018 bearing no. 03/117/2018-CL-I (NR) passed by the Central Government under section 212 of the Companies Act, 2013 directing the SFIO to investigate into the affairs of Rotomac Global Pvt. Ltd. till disposal of the bail application moved by the applicant on such terms and conditions as are deemed fit and proper in the circumstances of the case and in the interest of justice as well;"
(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 S.V. Raju, learned Senior Advocate assisted by Sri Rahul Agarwal and Sri Pranjal Krishna, learned counsels for the applicant and Sri Gyan Prakash, learned Assistant Solicitor General of India appearing on behalf of the respondent.;