SIDDAHARTH NARAYAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THE petitioner is accused No. 4 in RC No. 3(E) 2011 registered on 27.04.2011 by CBI, BS & FC, Bangalore for the offences punishable under Sections 120(B) r/w Sections 406, 420, 467, 468 and 471 of IPC and Section 13(2) r/w Section 13(l)(d) of Prevention of Corruption Act, 1988.

(2.) THIS matter was heard earlier also. The learned Counsel appearing for CBI has requested for time so as to enable it to complete the investigation. During the course of the argument, learned Senior Counsel for the petitioner mentioned that accused Nos. 1 i.e., Deputy General Manager and Branch head, Central Bank of India, Corporate Finance Branch, Mumbai and accused No. 2, the then Assistant General Manager and Branch head, Central Bank of India, Corporate Finance Branch, Mumbai, though, they are accused in this case they have not been arrested and the investigation is completed on the ground that they co-operated with investigation.

(3.) ACCORDINGLY, the petition is allowed. Petitioner is enlarged on bail subject to the following conditions: