IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL Nos.904-905  OF 2008 [ARISING OUT OF SLP (CRIMINAL) Nos.1665-1666 OF 2008]

M/S K.J.ARORA & ASSOCIATES RELT.P.LTD.     Appellant

                       VERSUS

STATE (GOVT.OF NCT OF DELHI & ORS.)        Respondent

WITH  CRIMINAL APPEAL Nos.906-907 OF 2008

[ARISING OUT OF SLP (CRIMINAL) Nos.1663-1664 OF 2008]

AND  CRIMINAL APPEAL Nos.908-909 OF 2008

[ARISING OUT OF SLP (CRIMINAL) Nos.1502-1503 OF 2008]

O R D E R

1. Permission to file SLPs is granted.

2.    Leave granted.

3.    After hearing learned counsel for the parties and going through the impugned

order passed  by  High Court  and relevant papers,  we are not  satisfied  with the

manner in which the High Court has dealt with the question involved and passed the

impugned  order  granting  anticipatory  bail  to  the  respondents,  namely,  Vijay

Aggarwal and Amit Aggarwal.   Therefore, without expressing any opinion on the

merits of the case, the order of the High Court is set aside and the matter is remitted

back to the High Court for hearing the matter afresh. The High Court is requested to

take  up  the  matter  within  four  weeks  from  today.   Meanwhile,  the  aforesaid

Respondents shall not be arrested for four weeks from today in FIR Nos.558 and 559

of  2007,  Police  Station  Kalkaji.  Bank guarantee  furnished  by  respondents  shall

remain intact till then.

4. The appeals stand disposed of accordingly.  

.....................J. (P.P. Naolekar)

.....................J. (V.S. Sirpurkar)

New Delhi; May 15, 2008.