SUNILKUMAR MORE Vs. CBI

JUDGEMENT

(1.) Heard learned Advocate for the Petitioner and learned Advocate Shri.Munde for Respondent No.1"CBI.

(2.) The Petitioner is granted anticipatory bail by this Court on 5/9/2001. It is in respect of the offences under Ss. 420, 467, 468, 471, 477-A and 120-B of the Indian Penal Code, 1860 ('IPC'). It is on the basis of complaint lodged by the Bank. The charge-sheet is already filed and it is numbered as Case No.1130/PW/2009. The trial has started and the CBI has examined 29 witnesses out of 55 witnesses.

(3.) The Petitioner applied for renewal of the passport before the Court of Additional Chief Judicial Magistrate ' Esplanade ' Mumbai.