JAGAT SINGH Vs. C B I

JUDGEMENT

(1.) Heard Sri Amit Daga, learned counsel for the applicant, Sri Gyan Prakash, learned counsel appearing for the C.B.I. and perused the record.

(2.) It has been contended by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. He further submits that the applicant is an old man, as on date he is aged about 80 years, suffering from various old age diseases and is unable to do his routine work properly, the said fact has been stated in paragraph no.28 of the writ petition. He next argued that so far as trial is concerned, there are 83 prosecution witnesses, out of whom only 3 witnesses have been examined. The applicant undertakes to cooperate with the trial. He argued that identically situated co-accused person, namely, Atul Kumar Maheshwari & Saurabh Kumar Gupta have already been granted bail by this Court vide orders dated 9.4.2018 and 14.2018 in Crl. Misc. Bail Application No.14733 of 2015 and Crl. Misc. Bail Application No. 9505 of 2015 respectively, copies of which have been annexed at pages-311-314 of the bail application, hence, the applicant is also entitled to be released on bail on the ground of parity. The applicant is in jail since 13.3.2015.

(3.) Learned counsel for the C.B.I. opposed the prayer for bail, but could not dispute the aforesaid fact as argued by learned counsel for the applicant. He pointed out that in Crl. Misc. Bail Application No.14733 of 2015 & Crl. Misc. Bail Application No. 9505 of 2015, the trial of the case has already been directed to be expedited by this Court vide orders dated 9.4.2018 and 12.4.2018 respectively.