VIKRAMSINGH Vs. THE CENTRAL BUREAU OF INVESTIGATION (CBI)

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the order dated 3rd August, 2017 passed by the High Court of judicature at Bombay, Bench at Aurangabad in Criminal Application No. 1267 of 2017 whereby the High Court dismissed the criminal application of the appellant and declined to grant bail to him.

(3.) The appellant herein is accused No. 5 in Crime No. 80 of 2014 of MIDC Latur Police Station, Latur, Maharashtra. He was charged with the offences punishable under Sections 302, 364, 354, 376(d)(g), 201, 203, 120-B read with Section 34, IPC.