SANDIP Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is 2nd petition for grant of regular bail in FIR No.RC SI 2016 S 0009/CBI/SC-1/New Delhi dated 05.12.2016 under Section 120-B read with Sections 302, 307, 376-D, 376(2)(i), 323, 325, 459, 460, 396, 397 of the Indian Penal Code (for short 'IPC'), Section 6 of Protection of Children from Sexual Offence Act, 2012 (for short 'POCSO Act') and Section 25/54/59 of Arms Act.

(2.) On 07.03.2018, the petitioners were granted interim bail for six weeks, by passing the following order: -

(3.) Thereafter, the case was adjourned on request of learned counsel for CBI to apprise the Court about the status of investigation. On 06.02.2019, it was noticed that investigation is at the final stage and is likely to be concluded. Again on the request of learned counsel for CBI, for completing the investigation, the case was adjourned from time to time.