AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
14 paragraphs · 228 wordsSANJEEV SACHDEVA, J. (ORAL)
1.The petitioner seeks regular bail in RC No. 09(A)/2018-DLI, U/S- 7/13 (l)(d)/ 13 (2) Prevention of Corruption Act, 1988, Police Station Anti
Corruption Branch, CBI.
2.The petitioner is in custody since 07.03.2018. The petitioner is alleged to have demanded bribe @ 3% of the total bail amount (i.e. Rs. 19500/-).
3.Learned Senior Counsel for the petitioner submits that the investigation is complete and there is no likelihood of the petitioner either influencing the
witnesses or the investigation.
4.Learned Spl. PP for the CBI confirms that the statement of the witnesses have been recorded and the investigation is nearly complete. However,
certain forensic reports are awaited.
5.Without commenting on the merits of the case, perusal of the record as well as the submissions show that the petitioner has made a case for grant
of bail. Accordingly, the petitioner is directed to be released on bail, if not required in any other case, subject to petitioner furnishing a bail bond in the
sum of Rs. 25,000/- with one surety of the like amount to the satisfaction of the concerned trial court. The petitioner shall not do anything which shall
either prejudice the investigation or the prosecution witnesses. The petitioner shall not leave the country without permission of the trial court.
6.Petition is disposed of in the above terms.
7.Order Dasti under signatures of the Court Master.