L. PRAVEEN KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The applications filed by Dr. L. Praveen Kumar, Dinesh Dua and S. Eswara Reddy i.e. BAIL APPLN. 2202/2022, BAIL APPLN. 2290/2022 and BAIL APPLN. 2262/2022 respectively are taken up together, in as much as, all the three applicants seek the grant of bail in relation to FIR No. RC0032022A0037 dtd. 19/6/2022 filed by the CBI/(ACB) Delhi under Ss. 120B/420/468/471 of the Indian Penal Code, 1860 and Ss. 7/7A/8 of the PC Act, 1988. The applicants, through their respective applications submit that they have been falsely implicated in the case.

(2.) The status report of the CBI in BAIL APPLN. 2202/2022 dtd. 26/7/2022 and status reports of the CBI in BAIL APPLN. 2290/2022 and BAIL APPLN. 2262/2022 dtd. 6/8/2022 are premised on the same facts.

(3.) The version put forth by the CBI is to the effect that the FIR/RC bearing case no. RC0032022A0037, CBI, ACB, Delhi was registered by Respondent/CBI on 19/6/2022 on the basis of source information against: