K.K. Saksena vs Indo Rama Synthetics (I) Ltd. And ...
2000 Latest Caselaw 1276 Del

JUDGMENT

K.C. Chopra, J.

1. This petition under Section 482, Cr.P.C. is directed against the order of the learned Metropolitan Magistrate issuing non-bailable warrants against the petitioner while his application for discharge was pending. Learned counsel for the petitioner has submitted that the petitioner was only a nominee Director of IDB1 and as such, he was not liable to be prosecuted in view of the provisions of 1DBI Act.

2. Since the application for discharge moved on behalf of the petitioner is already been pending before the learned Trial Court, it would be in the fitness of things that the petitioner approaches this Court only alter disposal of that application.

3. Under the circumstances, this petition stands disposed of. Till the disposal of the application filed on behalf of the petitioner before the trial Court, personal appearance of petitioner shall stand exempted and he would be appearing through his counsel only. Non-bailable warrants issued against him are also cancelled.

Copy of this order be given Dasti.