ARVIND KEJRIWAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgements and orders dtd. 5/8/2024 passed by the High Court of Delhi (hereinafter, 'High Court'), dismissing the Appellant's challenge to his arrest being illegal as well as his application for the grant of regular bail. Consequently, the High Court upheld the legality of the Appellant's arrest and has summarily declined to exercise its concurrent jurisdiction under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter, 'CrPC'), thereby denying his prayer for regular bail.

(3.) At the very outset, it is essential to advert to the brief factual background to provide context to the manner in which the present proceedings have arisen.