MANOJ KUMAR Vs. CBI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is first bail application moved by the applicant seeking regular bail in C.B.I. Case No. 03 of 2018, under Section 120-B r/w 409, 420, 467, 468, 477-A, 471, 411, 201 of I.P.C., Section 13 (2) r/w 13(1) (d) of Prevention of Corruption Act registered on the basis of F.I.R. dated 23.11.2012 at Police Station Kotwali, District Dehradun and RC.BDI/2015/E/ 0008 by the C.B.I., in which C.B.I. Case No. 03 of 2018 is pending.

(3.) Earlier bail application was moved by the applicant. The coordinate Bench of this Court granted bail to the applicant in Case Crime No. 389 of 2014, under Sections 409, 420, 467, 468, 471 and 120-B of I.P.C., Police Station Kotwali (S.T.F.), District Dehradun. Thereafter, investigation was transferred to the C.B.I. The South India Bank Ltd. went to the Hon'ble Apex Court and filed a Special Leave to Appeal seeking cancellation of bail granted to the applicant.