Bail Application No.,Name of the accused,Accused No.
716/2022,Mr. Praveen Kumar Agarwal,A-20
1172/2022,Mr. Subhash Agarwal,A-24
1173/2022,Mr. Rajesh Agarwal,A-25
1203/2022,Mr. Mohan Lal Sehjpal,A-14
1278/2022,Mr. Akash Agarwal,A-23
1382/2022,Mr. Mannoj Kumar Jain,A-22
Infrastructure Projects Limited for the periods 2009-10 to 2014-15, when the funds were diverted to Australia.",,
Shri Praveen Kumar Agarwal: In furtherance of criminal conspiracy with the accused promoters/directors of Pearls Group, Shri Praveen",,
Kumar Agarwal dishonestly and fraudulently facilitated diversion/misappropriation of funds to the tune of Rs. 4318.49 Crores through 37,,
companies controlled by him. He dishonestly received the funds from M/s. PACL Limited (erstwhile M/s PACL India Limited) on the pretext,,
of land development/ earthwork, but no land development work was done and fake / bogus invoices showing execution of work were",,
prepared to justify receipt of such funds. The Work Order cum Agreements executed for purported execution of work were also bogus.,,
Shri Akash Agarwal: In furtherance of criminal conspiracy with the accused promoters/directors of Pearls Group, Shri Akash Agarwal",,
dishonestly and fraudulently facilitated diversion/misappropriation of funds to the tune of Rs. 161.44 Crores through 05 companies,,
controlled by him. He dishonestly received the funds from M/s. PACL Limited (erstwhile M/s. PACL India Limited) on the pretext of land,,
development I earthwork, but no land development work was done and fake / bogus invoices showing execution of work were prepared to",,
justify receipt of such funds.,,
Shri Mannoj Kumar Jain: He was the main Promoter/Director of M/s. Jain Infra-projects Limited. In furtherance of criminal conspiracy,,
with the accused promoters/directors of Pearls Group, Shri Mannoj Kumar Jain dishonestly and fraudulently facilitated",,
diversion/misappropriation of funds to the tune of Rs. 268.73 Crores through M/s. Jain Infra-projects Limited. He dishonestly received the,,
funds from M/s. PACL Limited (erstwhile M/s. PACL India Limited) on the pretext of land development, but no land development work was",,
done and fake / bogus invoices showing execution of work were prepared to justify receipt of such funds. He purportedly sublet the work to,,
07 different companies, who also raised such bogus / fake invoices without executing any land development work.",,
Shri Subash Agarwal and Shri Rajesh Agarwal: Shri Subhash Agarwal is the Chairman and Shri Rajesh Agarwal is the Managing Director,,
of M/s. ARSS Infrastructure Projects Limited which received funds to the tune of Rs. 305.76 Crores from M/s. PACL Limited against,,
purported land development work. Investigation revealed that no land development was done and fake /bogus invoices were raised by their,,
company in order to divert the funds collected from investors. Shri Rajesh Agarwal executed the agreement with M/s. PACL India Limited,,
for the purported land development work, which was never meant to be done. Both the persons signed on the balance sheets of the company",,
for the relevant years. They conspired and facilitated M/s. PACL India Limited in diverting funds collected from investors.â€,,
4. The Special Court, by an order dated 09.02.2022, considered the bail applications of the present applicants and three other accused. While granting",,
bail to one of the applicants therein, who was the Chartered Accountant and auditor of PGF, the Special Court rejected the applications of the other",,
accused, including the present applicants. The Special Court examined the respective roles of the applicants and found that the delay in filing of the",,
supplementary charge sheet cannot be a ground for grant of bail in a case of complicated financial fraud like the present one. The likely delay in,,
completion of the trial, given the number of witnesses, and the factum of the accused having cooperated in the investigation have also been held to be",,
insufficient for the grant of bail.,,
5. These six bail applications have been heard together, and are disposed of by this common judgment, on the submission of the parties, including Mr.",,
Ripu Daman Bhardwaj, learned Special Public Prosecutor for the CBI, that the case against each of the applicants is on similar lines in all material",,
respects. As BAIL APPLNs. 716/2022, 1172/2022 and 1173/2022 were part-heard before this Bench, the other three applications, i.e. BAIL",,
APPLNs. 1203/2022, 1278/2022 and 1382/2022, were also placed before this Bench pursuant to the directions of the Roster Bench dated 18.05.2022",,
and orders passed by Hon’ble the Acting Chief Justice. It may be mentioned that Mr. Bhardwaj was instructed by the Investigating Officer,,
[“IOâ€], who was present in Court throughout the hearing.",,
Submissions,,
6. I have heard Mr. Kapil Sibal, Mr. Rajiv Nayar, Mr. Mohit Mathur, Mr. Dayan Krishnan and Mr. Trideep Pais, learned Senior Counsel for the",,
applicants in BAIL APPLNs. 1173/2022, 1172/2022, 716/2022 and 1382/2022, and Mr. Sanjeev Mahajan and Mr. Anand Nandan, learned counsel for",,
the applicants in BAIL APPLNs. 1278/2022 and 1203/2022 respectively, in support of the present applications. Mr. Bhardwaj also made detailed",,
submissions.,,
7. The principal arguments urged on behalf of the applicants were as follows [As the submissions urged on behalf of the applicants were almost,,
on iden(cid:31)cal lines, I have dealt with them collec(cid:31)vely. Wherever any par(cid:31)cular submission was made which was relevant only to a par(cid:31)cular",,
applicant, that has been separately mentioned.]:-",,
a. The case against the applicants does not concern the main charge of running a CIS or fraudulently inducing investors to invest in the projects of,,
PACL/PGF. In fact, the applicants have not themselves collected any money from investors and the offences mentioned in the FIR cannot be made",,
out against them. The applicants are accused, not of any direct connection with PGF/PACL, but in respect of transactions entered into by companies",,
of which they were directors/promoters with PGF/PACL.,,
b. The case against the applicants is, at the highest, that they were providing accommodating entities to PACL/PGF and thus facilitating diversion of",,
funds obtained from investors by the said two companies. Although, the allegations against PACL and PGF concern obtaining fraudulent investments",,
to the tune of approximately Rs. 45000 crores and Rs. 815 crores respectively, the allegations against the present applicants relate only to diversion of",,
a proportion of the said investments, ranging from approximately Rs. 4000 crores [in the case of Mr. Praveen Kumar Agarwal and Mr. Mohan Pal",,
Sehjpal] to Rs. 161 crores [in the case of Mr. Akash Agarwal]. The applicants also claim that a large proportion of the amount received by their,,
companies from PGF/PACL was, in fact, paid to sub-contractors for the execution of the work and only a small proportion remained to the benefit of",,
their own concerns.,,
c. The allegation of diversion of funds and transactions of the nature described in the supplementary charge sheet were revealed even at the stage of,,
the original charge sheet. Some of the present applicants, like Mr. Praveen Kumar Agarwal and Mr. Mohan Lal Sehjpal, were, in fact, named in the",,
original charge sheet itself. Although Mr. Rajesh Agarwal and Mr. Subhash Agarwal were not individually named, their company, i.e. ARSS, was",,
named. Mr. Mathur submitted that the case made out against Mr. Praveen Kumar Agarwal in the supplementary charge sheet virtually paraphrases,,
the narration contained in the original charge sheet. None of the persons named in the original charge sheet with regard to such allegations were,,
arrested at any stage during the period of almost eight years since the FIR was first registered, and five and half years since the original charge sheet",,
was filed. The other applicants are also accused of similar transactions.,,
d. In fact, it is the contention of several of the applicants that they have joined the investigation whenever required by the IO and that the nature of the",,
transactions against PGF and PACL have been discovered on the basis of information and documents provided by them. The other applicants were,,
not served with such notices at all.,,
e. Learned counsel submitted that, although permission was taken from the Special Court to undertake further investigation in the year 2016, no steps",,
were taken and the applicants were arrested only on 22.12.2021.,,
f. The allegations being based upon documentary evidence which is already in the possession of the CBI, learned counsel submitted that the question",,
of tampering with the evidence does not arise. In the cases of Mr. Rajesh Agarwal and Mr. Subhash Agarwal, Mr. Nayar mentioned that ARSS is",,
now undergoing insolvency proceedings and the documents of the company are in the possession of the resolution professional and not of the,,
applicants.,,
g. The applicants, despite the long period for which investigations into the affairs of PGF/PACL have been proceeding, have not made any attempt to",,
flee from justice.,,
h. In the cases of Mr. Mannoj Kumar Jain, Mr. Mohan Lal Sehjpal and Mr. Subhash Agarwal, it is urged that they were summoned to the CBI office",,
by virtue of notices under Section 41A of the CrPC dated 28.11.2021 and were arrested soon thereafter on 22.12.2021, despite their cooperation with",,
the IO. Learned counsel submitted that no material has been placed on record to justify the arrest of the concerned individuals despite the fact that,,
they were served notices under Section 41A of the CrPC, which specifically provides that notices under the said section would be issued in cases",,
where the arrest of a person is not required under Section 41(1) of the CrPC. Learned counsel drew my attention to Section 41A(3) of the CrPC,",,
which provides that a person served with notice under Section 41A of the CrPC shall not be arrested in respect of the concerned offence unless,,
reasons are recorded in support of a contrary opinion of the police officer. No such opinion has been placed on record by the prosecution. [In the,,
wri(cid:38)en submissions filed on behalf of the CBI, it has been stated that all the present applicants except Mr. Akash Agarwal were issued no(cid:31)ces",,
under Section 41A of the CrPC on 28.11.2021 but were not issued any notices immediately prior to their arrest on 22.12.2021.],,
i. With regard to the contention raised in some of the cases to the effect that the applicants have other criminal antecedents, learned counsel submitted",,
as follows:-,,
* In BAIL APPLN. 716/2022, Mr. Mathur submitted that Mr. Praveen Kumar Agarwal is not in custody in any other case, having been granted bail",,
in all cases in which he was arrested.,,
* In BAIL APPLN. 1172/2022, Mr. Nayar submitted that Mr. Subhash Agarwal has been granted anticipatory bail by the Orissa High Court by the",,
order dated 01.10.2019 in ABLAPL No. 14039/2019 in the other case in which he is an accused.,,
* With regard to the prior antecedents cited against Mr. Akash Agarwal, Mr. Mahajan submitted that he was not arrested in any other case.",,
* With regard to the prior antecedents cited against Mr. Mannoj Kumar Jain, Mr. Krishnan submitted that all those cases relate to bank debts in which",,
the applicant is on bail.,,
j. Learned counsel submitted that no material has been placed on record to justify the sudden decision to arrest the applicants at this length of time,,
after the filing of the FIR and the original charge sheet.,,
k. With regard to the case of the CBI that two witnesses had given statements under Section 164 of the CrPC against Mr. Praveen Kumar Agarwal,",,
Mr. Mathur submitted that statements of the very same witnesses under Section 161 of the CrPC were taken note of in the original charge sheet,,
itself. Mr. Mahajan also submitted that the witness statements supporting the case against Mr. Akash Agarwal were made in July, 2021 whereas he",,
was arrested on 22.12.2021.,,
l. Mr. Sukhdev Singh, the Managing Director of PACL, has been granted bail by the order of the Sessions Court dated 24.10.2019. The Managing",,
Director of the principal company having been enlarged on bail, learned counsel urged that the present applicants, whose roles are far less serious than",,
the role attributed to Mr. Sukhdev Singh, ought to be released also.",,
m. My attention was also drawn to an order of the Special Court dated 16.04.2022 whereby one Mr. Chander Bhushan Dhillon, a director of PGF,",,
was granted bail. In this order, the Special Court has taken note of the number of witnesses cited, the fact that the accused has been in custody since",,
22.12.2021, his cooperation with the investigation and also accepted his submission that he is not at flight risk. Learned counsel submitted that the",,
same considerations would apply a fortiori to the present applicants.,,
8. In support of these applications, learned counsel for the applicants cited the judgments of the Supreme Court in Sanjay Chandra vs. CBI( 2012) 1",,
SCC 40, Y.S. Jagan Mohan Reddy vs. CBI( 2013) 7 SCC 439, Nimmagadda Prasad vs. CBI( 2013) 7 SCC 466, Dataram Singh vs. State of UP (2018) 3",,
SCC 22, Sushila Aggarwal vs. State (NCT of Delhi) (2020) 5 SCC 1 and P. Chidambaram vs. Directorate of Enforcement (2020) 13 SCC 791.",,
9. Mr. Bhardwaj, learned Special Public Prosecutor, opposed the grant of bail on the following grounds:-",,
a. Mr. Bhardwaj referred to the grave nature of the charges against the applicants, and emphasised that the present cases relate to a ponzi scheme in",,
which the allegation is that the principal perpetrators cheated more than 5.4 crore small investors of their hard-earned wealth. He submitted that the,,
present applicants are the persons through whom the principal perpetrators routed the funds raised from the public and their cooperation was,",,
therefore, essential to the successful implementation of the fraudulent CIS.",,
b. Mr. Bhardwaj submitted that, contrary to the picture portrayed by the applicants, several of the directors of PGF/PACL continue to remain in",,
custody in the present FIR. As far as Mr. Sukhdev Singh is concerned, Mr. Bhardwaj submitted that grant of bail to him is pending challenge before",,
the Sessions Court. He also drew my attention to an order dated 17.01.2020 passed by the Supreme Court in Subrata Bhattacharya vs. Securities and,,
Exchange Board of India and Others TC (Crl) No. 1/2016 whereby one of the directors of PACL was denied bail, despite the submission that bail had",,
been granted to Mr. Sukhdev Singh.,,
c. Mr. Bhardwaj submitted that the arrest of the present applicants at this stage was occasioned by the evidence that had come to light in the course,,
of investigation, including with regard to the fake invoices having been generated by the companies in which the applicants were involved. He",,
submitted that the arrest of the present applicants at this stage was required to prevent their influence over their employees and to discover the route,,
by which the amounts received by them were recouped by PACL/PGF and their directors.,,
d. Although Mr. Bhardwaj did not point to any specific instance in which the present applicants failed to respond to any notices for documents or,,
personal appearance issued by the CBI, it was suggested that they were not entirely forthcoming in their responses.",,
10. In addition to the order of the Supreme Court in Subrata BhattacharyaS upra (note 10), Mr. Bhardwaj relied upon the decisions of Supreme Court",,
in Rohit Tandon vs. Directorate of Enforcement (2018) 11 SCC 46 and Serious Fraud Investigation Office vs. Nittin Johari (2019) 9 SCC 165.,,
Analysis,,
11. Before coming to the facts relating to the present proceedings, it is appropriate to crystallize some of the general principles which emerge from the",,
decisions cited at the Bar:-,,
a. The purpose of grant of bail is neither punitive nor preventative, but aimed at securing the appearance of the person at trial. Deprivation of liberty",,
prior to conviction is a great hardship and should only be resorted to if release on bail is likely to prejudice the trial.[ Supra (note 4) [paragraphs 21 to,,
23]],,
b. Even in the case of economic offences, the seriousness of the charge cannot be the sole ground for denial of bail. [Supra (note 4) [paragraph 24]]",,
c. Although it was held in Y.S. Jagan Mohan Reddy [Supra (note 5)] and Nimmagadda Prasad [Supra (note 6)] that economic offences must be,,
viewed differently, even for the purpose of bail, even in those cases, while denying bail at a stage prior to filing of charge sheet, the Court granted",,
liberty to the accused to seek bail after the charge sheet had been filed. [Y.S. Jaganmohan Reddy [Supra (note 5)] [paragraph 36]; Nimmagadda,,
Prasad [Supra (note 6)] [paragraph 26]. Mr. Sibal submi(cid:38)ed in the course of arguments that, in these cases, bail was, in fact, granted on",,
23.09.2013, six days a(cid:59)er filing of the last charge sheet on 17.09.2013. This is also noted by the Supreme Court in Ni(cid:60)n Johari [Supra (note 13)]",,
[paragraph 17].],,
d. It is made clear in P. Chidambaram Supra (note 9) that, even in case of grave economic offences, it is not a rule that bail should be denied in every",,
case. Economic offences may fall within the category of grave offences, but this will only be one of the several considerations for grant or refusal of",,
bail.,,
e. An allegation of tampering with evidence and influencing witnesses must be supported by some material. [Supra (note 4) [paragraphs 24 and 39]],,
f. It is relevant to consider whether the accused was arrested during investigation, when they would have had the best opportunity to tamper with",,
evidence or influence witnesses. Strong reasons are required to place a person in judicial custody after filing of the charge sheet. The question of the,,
accused participating in the investigation is also relevant, as is his prior conduct. [Supra (note 7) [paragraph 3]]",,
12. Turning now to the facts of the present cases, I accept the submission of Mr. Bhardwaj that this case concerns allegations of grave economic",,
offences, with a very large number of victims. However, as noted in the judgments cited above, this sole consideration cannot be dispositive of the",,
applications for bail. Considering the allegations against the accused and the submissions of learned counsel for the parties, I am of the view that the",,
present applicants are entitled to grant of bail for the following reasons:-,,
a. The applicants herein, and the companies of which they were in management, are not accused of inducing investors to participate in the CIS",,
established by PACL/PGF and their officers. The roles of the present applicants, as brought out in the charge sheets, come in at a later stage, and are",,
related to the routing of the funds collected by PGF/PACL.,,
b. It is also noteworthy that the investigation has been going on for over eight years now and the original charge sheet was filed in the year 2016.,,
Although the Special Court is justified in recording that investigation of complex financial transactions takes considerable time, the allegations against",,
the present applicants have now been crystallized in the supplementary charge sheet filed on 31.12.2021. The allegation that the funds were diverted,,
by PGF/PACL through third party concerns is adverted to in the original charge sheet filed in the year 2016. Several of the present applicants and,,
their concerns were, in fact, referred to in the original charge sheet itself, but no necessity was felt to place them under arrest at any stage during the",,
investigation.,,
c. The evidence in a case like this is largely documentary and has been recovered by the CBI over the long course of this investigation. There is no,,
allegation that the applicants tampered with the evidence or withheld documents during this period. The transactions relate to the period 2008-09 to,,
2014-15. As a considerable period of time has passed since then, the chances of the accused being able to manipulate the books of accounts, at this",,
stage, are much diminished. It may also be noted in this connection that the documents and account related information have been collected by various",,
agencies, including SEBI, and will be available from those agencies also. There is no material placed on record to support the contention urged on",,
behalf of the CBI that the applicants are likely to tamper with the evidence or influence witnesses. Following the judgments cited above, such a",,
contention cannot be accepted without a strong foundational basis, particularly when almost eight years have passed since the FIR was registered and",,
five and a half years have passed since the original charge sheet was filed, during which period, the applicants were at liberty.",,
d. All the accused were served with various notices from time to time for production of documents and appearance before the IO. There is no,,
substantial allegation that the accused failed to comply with any such notices during the period of investigation.,,
e. Significantly, it has been stated by the CBI in its written submissions that five of the six applicants herein [with the exception of Mr. Akash",,
Agarwal] were issued notices under Section 41A of the CrPC on 28.11.2021. The statutory provision itself indicates that the arrest of the noticees,,
was not contemplated at that stage. No material has been placed on record to establish any change of circumstances on the basis of which their arrest,,
could have been considered necessary a few weeks thereafter, particularly given the prolonged period of investigation. The additional material relied",,
upon by the CBI in this connection, namely recording of two statements under Section 164 of the CrPC by two employees of Mr. Praveen Kumar",,
Agarwal, is insufficient as their statements under Section 161 of the CrPC were already on record. Similarly, the CBI relied upon certain witness",,
statements pertaining to the case of Mr. Akash Agarwal, but those statements were recorded in July, 2021, long before the arrest of the accused on",,
22.12.2021.,,
f. The continued incarceration of the applicants does not appear to be necessary as the investigation against them has been completed, and the",,
supplementary charge sheet filed. The applicants have clearly averred in the applications/written submissions filed by them that they have not been,,
interrogated for any substantial period after their arrest. Mr. Praveen Kumar Agarwal has stated in his application that he has not been interrogated at,,
all while in custody. Mr. Rajesh Agarwal, Mr. Subhash Agarwal and Mr. Mannoj Kumar Jain have stated in their written submissions that they have",,
been questioned only for very brief periods of time, not exceeding 30 minutes. Mr. Akash Agarwal has also been interrogated only once during",,
custody and Mr. Mohan Lal Sehjpal has stated in his written submissions that he has been interrogated only once for about five minutes. These factual,,
assertions have not been controverted.,,
g. Although Mr. Bhardwaj has emphasized that charges of prior criminal antecedents have been made against some of the applicants, they have made",,
out a case that they were either not arrested in connection with those cases or have been released on bail.,,
h. The applicants all have roots in society and there is no material to suggest that they are flight risks.,,
i. It is also not possible to avoid the conclusion that the trial will take a considerable length of time. The CBI has cited a total of 447 witnesses and filed,,
a list of 769 documents with the two charge sheets. The original charge sheet, alongwith its annexures, alone runs into over 34,000 pages.",,
13. Although learned counsel for the applicants and Mr. Bhardwaj had, in the course of arguments, laid considerable emphasis upon the grant of bail to",,
Mr. Sukhdev Singh, the Managing Director of PACL, and the denial of bail to Mr. Subrata Bhattacharya, I have decided the present applications",,
independently of those orders, as the said orders concern directors of PGF/PACL, whose roles are at considerable variance from the roles attributed",,
to the present applicants by the CBI itself. Suffice it to state that while rejecting Mr. Subrata Bhattacharya’s application for bail, the Supreme",,
Court specifically noted that the matter involved an alleged criminal conspiracy in furtherance of which “the Directors of M/s PGF Limited and,,
M/s PACL Limited are alleged to have illegally obtained a benefit of Rs 45,184 crores at the expense of 5.46 crore investors spread all over the",,
country from sham land transactions.†The Court proceeded on the basis of roles attributed to the applicants therein, as elucidated in the affidavit of",,
the CBI. The applicants in the present case, in contrast, are not directors of PGF/PACL and their roles are required to be independently considered in",,
connection with their applications for bail.,,
14. The judgments in Rohit Tandon Supra (note 12) and Nittin Johari Supra (note 13), which were cited by Mr. Bhardwaj, do not appear to be",,
conclusive of the present case. Both those cases, unlike the present cases, involve offences under statutes which incorporate statutory limitations on",,
the grant of bail. [Sec(cid:31)on 212(6) of the Companies Act, 2013 in the case of Ni(cid:60)n Johri [Supra (note 13)] and Sec(cid:31)on 45 of the Preven(cid:31)on of",,
Money Laundering Act, 2002 in the case of Rohit Tandon [Supra (note 12)].] In Nittin Johari Supra (note 13), while reiterating the observations in",,
Y.S. Jagan Mohan Reddy Supra (note 5), the Court noted several factors which must be taken into account. In Rohit Tandon Supra (note 12) also,",,
the Court proceeded to affirm the view taken by the Sessions Court and High Court on facts but did not lay down any general principle militating,,
against the grant of bail, even in the case of grave economic offences.",,
15. In view of the aforesaid discussion, I am of the view that applying the relevant principles to the facts of the present cases, further incarceration of",,
the applicants, pending conclusion of the trial, is unnecessary and they are liable to be released on bail, albeit with stringent conditions to ensure their",,
presence at the trial and to minimise the risk of prejudice to the prosecution.,,
Conclusion,,
16. For the aforesaid reasons, it is directed that the applicants will be admitted to bail in connection with FIR No. RCBD1/2014/E/0004/CBI/BS & FC,",,
registered on 19.02.2014, in Police Station CBI, under Sections 120B/409/411/420/467/468/ 471/474 of the IPC and Sections 4/5 read with Section 6 of",,
the PCMCS Act, subject to the following conditions: -",,
a. The applicants will furnish a personal bond in the sum of Rs. 30,00,000/- [Rupees Thirty lakhs] each, with two sureties each in the like amount, to",,
the satisfaction of the Trial Court. At least one of the sureties in each case will be from the spouse or a blood relative of the concerned applicant.,,
b. Each of the applicants will furnish their residential address to the IO, which will be verified by the IO. The applicants will remain resident at the said",,
addresses and will give prior information to the Special Court and the IO in the event of any change of address.,,
c. The applicants will not leave the country without the permission of the Special Court. Their passports, if any, will be surrendered to the Court. In the",,
event the applicant’s passport is already in custody of any Court in connection with any other proceedings, an affidavit to that effect will be filed",,
before the Court. The IO will also verify the position and file a verification report before the Court.,,
d. Each of the applicants will give their mobile numbers to the IO and ensure that the said mobile numbers are kept in working condition and are,,
reachable at all times.,,
e. Each of the applicants will attend the Special Court on each and every date of hearing, unless exempted by the Special Court under exceptional",,
circumstances.,,
f. Each of the applicants will report to the Officer-in-Charge of the police station having jurisdiction over their place of residence on the first and third,,
Monday of every calendar month at 04:00 PM, and will be released within one hour, after completion of necessary formalities.",,
g. The applicants will not tamper with the evidence or attempt to influence any of the witnesses in the case or act in any other manner prejudicial to,,
the trial.,,
17. It is made clear that these observations are only for the purpose of disposal of the present bail applications, and will not prejudice the parties in the",,
trial.,,
18. The applications are disposed of with the aforesaid directions. The pending miscellaneous applications also stand disposed of.,,
19. A copy of this order be communicated to the concerned Jail Superintendent(s) electronically.,,
