LAKSHYA TAWAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is a petition seeking grant of bail.

(2.) The grievance of the petitioner is that his application for grant of bail is pending before the High Court for a long time. The High Court adjourned the matter on 27 occasions. A perusal of the impugned order dtd. 20/3/2025 would reveal that on the said date the High Court had adjourned the matter for consideration after two weeks. In the meantime, the High Court had directed that the evidence of the complainant be recorded.

(3.) This petition is vehemently opposed by Sh. Raja Thakare, learned Additional Solicitor General appearing on behalf of the respondent/CBI on the ground that the petitioner is involved in various similar matters.