DANDUB WANGIAL NEGI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 of the Cr.P.C., wherethrough, the bail applicant seeks an order for his being released, from, judicial custody whereat he is extantly lodged, for his allegedly committing offences punishable, under, Ss. 302, 330, 331, 348, 323, 326, 218, 195, 196, 201 of the IPC read with Sec. 120-B, IPC, recorded in FIR No. 9(s)/2017/CBI/SC-1/New Delhi, of 22/7/2017, registered at Police Station, Special Crime-1/CBI/ New Delhi.

(2.) When this Court, was, hearing arguments, upon, the extant bail application, the learned counsel, for the respondent, made candid submissions, before this Court, that, (a)at the time when arguments were addressed, before the Hon'ble Apex Court in Cr. Appeal No. thereat, no r submission to 605, of, 2019, titled as Zahur Haider Zaidi vs. CBI, qua being addressed, that, the incriminatory role attributed to the bail petitioner herein, rather being contradistinct, vis-a-vis, the incriminatory role ascribed, to Zahur Haider Zaidi, (b) nor the affirmative order pronounced by the Hon'ble Apex Court in Cr. Appeal No. 605 of 2019, wherethrough, indulgence of bail was granted, vis-a-vis, Zahur Haider Zaidi, making any reflections, vis-a-vis, the present bail applicant,not being entitled, to, parity therewith, (c) nor any explicit expression, hence, occurring therein that indulgence of bail granted, vis-a-vis, Zahur Haider Zaidi, by the Hon'ble Apex Court rather not operating, vis-a-vis, the present bail applicant.

(3.) As aforestated, Zahur Haider Zaidi, was, granted indulgence, of, bail by the Hon'ble Apex Court.