AMIT 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.) On the 1st and the 15th of every English Calendar Month, the officer from DCB(Crime), Vadodara shall visit the office of the -?present applicant between 11:00 a.m. and 12:00 p.m. and through his mobile phone, he shall organise the video conferencing, on connecting to the office of CBI at Gandhinagar. His marking presence in person at the CBI office, will be once in two months on the 1st day of English Calendar Month and the first such visit shall be on the 1st September,2020. In the event of his personal visit to the office of CBI, marking presence through VC would be only once on the 15 th day of English calendar month.

(3.) He shall confine himself to the State of Gujrat till further order. So far as relaxation of this condition of his movement outside the State of Gujarat is concerned, he is permitted to approach this Court, Once the effect of COVID-19 is receded. Any such application is moved, the same will be decided on the strength of the merit at that stage.