EKNATH GANPATRAO KHADSE Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application by the Accused with following prayer:-

(2.) Learned Additional Solicitor General Mr. Singh would invite attention of this Court to the following orders of the Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation & Anr passed in SLP (Crl)) No. 5191 of 2021 dtd. 28/7/2021 and 7/10/2021 respectively so as to claim that present Application for grant of pre-arrest bail is not maintainable.

(3.) Relying on Constitution Bench Judgment of the Apex Court in the matter of Sushila Aggarwal and Ors vs State and Ors passed in SLP (Crl) No.-007281-007282, particularly para 7.1, contentions are, there is no express bar on the maintainability of the pre-arrest bail application even if the Applicant is chargesheeted.