Supreme Court: The Supreme Court has set aside the statutory bail granted to former Promoters of Dewan Housing Finance Corporation Ltd. (‘DHFL’), Kapil Wadhawan and his brother, in a Rs 34,615-crore bank fraud case, and has directed that they should be taken into custody. While pronouncing the said order, Bela M. Trivedi, J. also stated that the respondents could not have claimed statutory bail as a right.
As per report, the Court said that “We have no hesitation that the chargesheet having been filed and cognizance being taken in due time, respondents could not have claimed statutory bail as a right. HC and lower court greatly erred. Trial court to hear afresh on regular bail. Appeals allowed accordingly.”
Source: Press
Image Source: twitter
