MANOJ DUHAN Vs. CENTRAL BUREAU OF INVESTIGATION, SECTOR

JUDGEMENT

(1.) These petitions are for regular bail related to the crimes registered during the Jaat agitation that had destroyed large number of properties in February, 2017.

(2.) These petitioners were arrested and a period of about two years has passed. The prosecution allegations are about ransacking and attack and setting on fire the house of Captain Abhimanyu, who is the Minister in the present Government in the State of Haryana.

(3.) Earlier this Court had adjourned these matters from time to time as Central Bureau of Investigation (CBI) has taken over the investigation from the Haryana Police. The Haryana Police has already filed chargesheet. However since the investigation was handed over to the CBI and looking to the availability of the evidence even at that time this Court did not think it proper to grant regular bail as the investigation by the CBI remained pending. Some of the accused went to the Apex Court seeking the regular bail perhaps making a grievance that the CBI was also not completing the investigation within the reasonable time. It is in that context the Apex Court issued directions fixing the deadline namely 8th July, 2018 for CBI to file the final report.