CENTRAL BUREAU OF INVESTIGATION Vs. AKHAND PRATAP SINGH

JUDGEMENT

(1.) THE petitioner has filed the present petition under Section 439 (2) read with Section 482 Crpc, seeking cancellation of the bail granted to the respondent by Smt. I. K. Kochar, Spl. Judge, New Delhi.

(2.) AS per the averments made in the present petition, the CBI has arrested the respondent in this case on 25th September, 2007 for offences punishable under Section 13 (2) read with 13 (l) (e) of the P. C. Act, 1988 and 120b read with 420, 467,468 and 471 of IPC and he remained in police custody for 15 days and thereafter now he is in judicial custody.

(3.) VIDE order dated 18th October, 2007, the learned Spl. Judge has granted bail to the respondent.