ANAND KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.10 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Section 120-B read with Sections 409, 420, 434, 447, 468 and 471 of IPC registered in respondent in R.C. No.15(A)/2012 (CBI/ACB/Bangalore) and pending in Spl. C.C. No.135/2013.

(2.) Brief facts of the case of the petitioner as pleaded in the petition is that he has been arrayed as accused No.10 in the supplementary charge sheet dated 20.12.2013 filed in Special C.C. No.135/2013 pending before XLVI Additional City Civil and Sessions Judge and Special Judge for CBI Cases at Bangalore. The petitioner was not arrayed as an accused in FIR. As stated above, he was arrayed as accused No.10 in the supplementary charge sheet and he is alleged of having committed the offences under Section 120-B read with Sections 409, 420, 434, 447, 468 and 471 of IPC.

(3.) The petitioner was taken into custody by the complainant on 17.10.2013. He was remanded to police custody from 17.10.2013 to 26.10.2013. On completion of investigation and enquiry of the petitioner, the complainant requested the trial court to remand the petitioner to judicial custody. The trial court remanded the petitioner to judicial custody on 26.10.2013 and he has been in judicial custody ever since. The petitioner moved the trial court to enlarge him on bail vide his bail application dated 17.10.2013. The said application was heard by the trial court and the same was rejected vide order dated 24.4.2014 without any rhyme or reason. The petitioner being left with no other alternative, has preferred the instant petition seeking his release on bail.