SUMIT SURESH BHATNAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is an application at the instance of an accused for regular bail in connection with the R.C. No.-RC0292018A0006 dated 26.03.2018 registered with the CBI/ACB-Gandhinagar.

(2.) In the past, the applicant had come before this Court praying for bail, but as the investigation was in progress, I declined to entertain the bail application. In such circumstances, the application was not pressed with a liberty to file a fresh application after filing of the charge-sheet.

(3.) On the investigation being completed and filing of the charge-sheet, the applicant preferred a fresh bail application before the court below, which came to be rejected. In such circumstances, the applicant is, once again, here before this Court with the prayer that he may be released on bail, subject to the terms and conditions.