SUMIT SURESH BHATNAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Jirga Jhaveri, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent No.2 Mr. R.C. Kodekar, learned Special Public Prosecutor waives service of notice of rule for and on behalf of respondent No.1.

(2.) Applicant seeks regular bail under sec. 439 of the Code of Criminal Procedure in connection with RC No.RC0292018A0006 dtd. 26/3/2018 registered with CBI/ACB, Gandhinagar for the offences punishable under sec. 120-B read with Sec. 420 , 467 , 468 and 471 of the Indian Penal Code, 1860 and sec. 13(2) read with sec. 13(1)(f) of the Prevention of Corruption Act, 1988, investigated by the Central Bureau of Investigation (C.B.I.).

(3.) Brief facts, as alleged in the First Information Report, are as follows: