SUMIT SURESH BHATNAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Rule has been made returnable on 03.07.2020. The applicant has preferred this successive bail application under section 439 of the Code of Criminal Procedure for regular bail for having been arrested in connection with RC No.RC0292018A0006 dated26.03.2018 registered with CBI/ACB, Gandhinagar for the offences under sections 120B read with section 429 , 467 , 468 and 471 of the Indian Penal Code and section 13(2) and 13(1)(b) of the Prevention of Corruption Act, 1998.

(2.) This Court in Criminal Miscellaneous Application No.8435 of 2019 granted interim bail in favour of the present applicant on 18.06.2019 with certain elaborate conditions. This was on account of the need for the CBI to carry on further investigation and complete the same. Liberty was reserved of the applicant to move an application for regular bail. However, his application for regular bail had been converted into an application for interim bail and was allowed accordingly. This was for the period of three months.

(3.) Thereafter, once again, another application being Criminal Miscellaneous Application No. 16568 of 2019 on 20.09.2019 was moved. In the said application, interim bail came to be extended for the period of 04 months, where all conditions imposed by this Court were identical to what had been imposed at the first occasion.