ABHISHEK GOYAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THIS order shall dispose of an application under Section 439 Cr.P.C. filed by the petitioner in case FIR No. RC962012A0002 dated 22.02.2012 under Section 120 -B read with Sections 420, 467, 468 and 471 IPC and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, registered at Police Station Central Bureau of Investigation, Shimla, H.P. A notice of the petition was issued to the respondent. The respondent also filed reply.

(2.) I have heard learned counsel for the parties and have gone through the record of the case.

(3.) A complaint was lodged by the Regional Manager of the Bank on 21.2.2012, on the basis of which, an FIR was registered by the respondent (Central Bureau of Investigation) as alleged. The petitioner joined the investigation, submitted the relevant documents and had been in police custody from 12.12.2012 to 22.12.2012. Thereafter, the petitioner is in judicial custody and his application for regular bail was rejected by the learned Special Judge (CBI), Shimla.