SANGHIAN PANDIAN RAJKUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted in both the appeals.

(2.) These appeals are directed against the orders dated 20.11.2013 and 10.07.2013 passed by the High Court of Judicature at Bombay in Criminal Bail Application Nos. 2002 and 1713 of 2012 respectively, whereby the High Court dismissed the bail applications of both the appellants pending trial.

(3.) The appellant - Sanghian Pandian Rajkumar (Accused No. 2), an IPS Officer, is one of the accused persons in Special Case No. 5 of 2010 (RC BS1/S/2010/0004-Mumbai dated 01.02.2010), who was charge-sheeted, inter alia, for the offences punishable under Section 120B read with Sections 302, 364, 365, 368, 193, 197, 342, 420, 384, 201 and 34 of the Indian Penal Code, 1860 (in short 'the IPC') and Sections 25(1B)(a) and 27 of the Arms Act, 1959 and he was arrested on 24.04.2007 and since then is in custody.