MATANG SINH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Petitioner has renewed his prayer for bail before this Court and it is submitted that he is in custody for about three years.

(2.) Mr. Singh, learned counsel appearing for the petitioner submits that since rejection of bail by this Court on 09.09.2016, investigation so far as the petitioner is concerned is complete and his client may be granted bail as there is bleak prospect of the trial commencing in the near future. It is further submitted that the petitioner is suffering from grave ailments and further detention of the petitioner may endanger his life.

(3.) In the course of hearing, affidavit had been filed on behalf of CBI wherein it was averred that investigation is in progress with regard to money trail and the larger conspiracy in respect of the role played by the regulators in the crime. It was specifically pleaded therein joint interrogation of the petitioner and other co-accused persons were necessary for the purpose of verifying facts.