PARVINDER SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present applications (BAIL APPLN. 3089/2024, BAIL APPLN. 3197/2024, BAIL APPLN.3198/2024, BAIL APPLN.3201/2024) under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 20231 seek regular bail in RC-8(S)/2024/CBI/SC.1/New Delhi under Ss. 105, 106(1), 115(2), 290, 3(5) of Bharatiya Nyaya Sanhita, 2023,2 P.S. Rajinder Nagar. On 13/9/2024, this Court granted interim bail to the Applicants. The said interim bail has been extended from time to time. The Applicants through, Applications CRL.M.(BAIL) 1943/2024, CRL.M.(BAIL) 1955/2024, CRL.M.(BAIL) 1950/2024, CRL.M.(BAIL) 1948/2024, seek extension of the said interim bail.

(2.) The brief case of the prosecution is as follows:

(3.) Mr. Mohit Mathur and Mr. Amit Chadha, Senior Counsel for the Applicants, point out that this Court vide order dtd. 13/9/2024, after examining the facts of the case, and contentions of the parties, had granted interim bail to the Applicants. The said order also directed the Applicants to deposit Rs.5.00 crores for creating the corpus for student welfare and for streamlining the functioning of coaching centres in Delhi. The Lieutenant Governor of Delhi was also directed to take a decision with regards to the said corpus towards providing compensation to families of the deceased students. By virtue of the aforenoted order, the Applicants were released on interim bail, which has been extended from time to time.