RATTAN SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The appellant incarcerated in the FIR captioned above had come up before this Court seeking regular bail.

(2.) Per paragraph 11 of the appeal, the appellant has no criminal antecedents.

(3.) Per the custody certificate dtd. 26/10/2025, the appellant 's total custody in this FIR is 05 years, 11 months and 18 days.