SANJEEV SHILPKAR Vs. STATE OF M P

JUDGEMENT

(1.) This is the third bail application of the applicant under Section 439 of Cr. P. C. The first two bail applications were dismissed on merit on 30 th November, 2015 and 11 th January, 2016.

(2.) Applicant is in custody since 18/11/13 and has been arrested in Crime No. 12/13 RC No. 2172015A0025 for offences U/s 419, 420, 467, 468, 471, 120B of IPC, Sections 65 and 66 of IT Act and Sections 3 (Gha) 1, 2/4 of Recognized Examination Act and Sections 13 (1)(D) and Section 13 (2) of Prevention of Corruption Act 1988.

(3.) Initially, the case was being investigated by the Special Task Force, Bhopal and after conclusion of the investigation by the Special Task Force, charge-sheet was filed but thereafter, on account of certain directions issued by Hon'ble the Supreme Court, investigations have been transferred to the Central Bureau of Investigation and till date, subsequent to the investigation being transferred to the Central Bureau of Investigation, additional charge-sheet or supplementary charge-sheet has not been filed by the Central Bureau of Investigation.