(CrPC) – S 439 – (IPC) – Ss 409, 420, 467, 468, 471 and 120B – Cancellation of bail – Misappropriate/siphoned off the money entrusted to them as a loan to the tune of Rs.25 crores – While releasing accused on bail, the High Court has not at all considered the relevant factors including the nature and gravity of accusation; the modus operandi and the manner in which the offences have been committed through shell companies . Bail cancelled.
SUPREME COURT OF INDIA DIVISION BENCH CENTRUM FINANCIAL SERVICES LIMITED — Appellant Vs. STATE OF NCT OF DELHI AND ANOTHER — Respondent ( Before : M.R. Shah and Sanjiv Khanna,…