SATENDER KUMAR ANTIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) SLP(CRl.) No. 5191/2021 Applications for exemption from filing affidavit, permission to file additional documents are allowed.

(2.) Learned counsel for the CBI does not oppose the grant of anticipatory bail in the present case and to that extent interim relief granted on 28.07.2021 is made absolute.

(3.) However, in view of the submission in Court, it is deemed appropriate that some guidelines may be laid down so that the Courts are better guided and not troubled with the aspect of bail on charge sheet being filed.