K.V.N. GOVINDARAJ Vs. CENTRAL BUREAU OF INVESTIGATION ANTI CORRUPTION BRANCH

JUDGEMENT

(1.) PETITIONER is accused No.4 in the criminal case bearing R.C.No.17(A)/2012 registered by respondent - Central Bureau of Investigation (for short "CBI"). Offences alleged against the petitioner and others are punishable under Sections 120B, 420, 379, 411 and 447 of IPC and Section13(1)(d) and 13(2) of Prevention of Corruption Act and also Section 24 of Karnataka Forest Act.

(2.) LEARNED 32nd Additional City Civil and Sessions Judge and Special Judge has rejected the bail application of the petitioner in Spl.C.C.No.38/2014 by its order dated 29.3.2014. Hence, petitioner has approached this Court seeking regular bail under Section 439 of Cr.P.C..

(3.) SRI .C.H.Jadhav, learned counsel for CBI has filed a detailed objections opposing bail applicaiton on various grounds. Both advocates have filed documents supporting their contentions.