VINOD KUMAR CHAUDHARY Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present bail application is of Vinod Kumar Chaturvedi who is a co-accused in Criminal Case No.1426 of 2017 [C.B.I. Vs. Indrajeet Tiwari & Ors], Crime No.RC0532014A0006 of P.S. C.B.I./SCB/Lucknow under Sections 120-B read with 201, 204, 409, 420, 467, 468, 471 and 477(A) I.P.C. and Section 13(2) read with 13(1)(c) & (d) P.C. Act, Section 66 of the Information Technology Act, 2000 pending in the Court of learned Special Judge, C.B.I., Court No.6, Lucknow.

(2.) This firstB bail application is moved on 14.01.2020 by learned counsel Sri Pranjal Krishna, Advocate who is in assistance with learned Senior Designated Sri Nandit Srivastav, Advocate. Copy of the bail application has already been provided in the office of Additional Solicitor General pursuant thereto learned A.S.G, Senior Designated Sri S.B. Pandey, Advocate in assistance with learned counsel for the Central Government Sri Kazim Ibrahim, Advocate has put in appearance to protest the bail plea.

(3.) On 27.01.2020, a counter affidavit is filed by learned counsel Sri Kazim Ibrahim sworn by Sri Vinay Kumar Chaturvedi, Inspector, C.B.I, Special Crime Branch Office Complex. Thereafter, a rejoinder affidavit is filed on behalf of the accused-applicant on 06.03.2020.