- (1.) Heard learned counsel for the parties.
(2.) In this case, a complaint was lodged against the petitioner by Rajeev Mathur, Director, Pioneer Colonizers Developers Private Ltd. and the same was registered as FIR No.19/2008 for the offences under Sections 420, 406, 467, 468, 471 and 120B IPC. During the course of investigation, apprehending her arrest, the petitioner moved an application for pre-arrest bail under Section 438 Cr.P.C. (7655/2008) before the High Court but without any success as the same came to be dismissed by a Co-ordinate Bench of this Court on 11.11.2008. Thereupon the petitioner filed a Special Leave to Appeal (Criminal) No.9041/2008 before the Hon'ble Supreme Court which came up for hearing on 19.12.2008. The Hon'ble Apex Court passed the following orders:- "Issue notice. In the meantime, the petitioner shall not be arrested in connection with this case."
(3.) Subsequently, the S.L.P. came up for hearing on 14.09.2009 and orders were passed by the Hon'ble Supreme Court as under:- "Let this matter be adjourned for a period of two months for the present, during which period the petitioner is directed to cooperate with the investigating authorities. In that connection the petitioner shall meet the investigating officer of the case on 5th October, 2009, at 11.00 A.M. and thereafter, as and when required.";