MANISH SISODIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) Rule of law means that laws apply equally to all citizens and institutions, including the State. Rule of law requires an equal right to access to justice for the marginalised. The rule also mandates objective and fair treatment to all. Thirdly, rule of law is a check on arbitrary use of powers. It secures legitimate exercise of power for public good.

(3.) This is precisely the reason why we had heard arguments at some length in these two appeals filed by the appellant - Manish Sisodia, former Deputy Chief Minister of Delhi, who seeks bail in the prosecutions arising from RC No. 0032022A00553, dated 17.08.2022, registered by the Central Bureau of Investigation [For short, "CBI"], at CBI, ACB, New Delhi, under the Prevention of Corruption Act, 1988 [For short, "PoC Act"] and the Indian Penal Code, 1860 [For short, "IPC"]; and Enforcement Case Information Report [For short, "ECIR"] No. HIU-II/14/2022, dated 22.08.2022, filed by the Directorate of Enforcement [For short, "DoE"], under the Prevention of Money Laundering Act, 2002 [For short, "PML Act"].