RAMESH CHAND GOEL Vs. C B I

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Government Advocate for the State.

(2.) By means of this application, the applicant-Ramesh Chand Goel, who is involved in Special Case No. 3 of 2015 (Criminal Misc. Case No. 07 of 2015) arising out of R.C. No. 1202012A0005, (CBI vs Ram Singh Thakur & others), under sections 120-B, 420, 467, 468, 471 and 201 IPC and 13(2) read with 13(1)(d) of Prevention of Corruption Act, 1988, PS CBI, ACB, Ghaziabad seeks enlargement on bail during the trial.

(3.) It has been contended on behalf of the applicant that the applicant has been in jail since 12.10.2015. He does not have any previous criminal history to his credit. He is an aged sick person. He is suffering from hypertension, diabetes, blood pressure and asthma.