PRAVEEN KUMAR AGARWAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) These six applications have been filed under Sec. 439 of the Code of Criminal Procedure, 1973 [ "CrPC "], for grant of bail in connection with FIR No. RCBD1/2014/E/0004/CBI/BS and FC, registered on 19/2/2014, in Police Station Central Bureau of Investigation [ "CBI "], under Ss. 120B/409/411/420/467/468/ 471/474 of the Indian Penal Code, 1860 [ "IPC "] and Ss. 4/5 read with Sec. 6 of the Prize Chit and Money Circulation Schemes (Banning) Act, 1978 [ "PCMCS Act "]. As the six applications arise out of the same FIR, they were heard together and are being disposed of by this common judgment.

(2.) The present applications relate to following six accused:

(3.) The facts relating to these proceedings are as follows:-