CENTRAL BUREAU OF INVESTIGATION Vs. SANTOSH KARNANI

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants in the two Criminal Appeals, the Central Bureau of Investigation and Rupesh Balwantbhai Brambhatt (hereinafter, "complainant") respectively, are aggrieved by the order dtd. 19/12/2022 passed by the High Court of Gujarat at Ahmedabad allowing the anticipatory bail application filed by Respondent No. 1 in connection with FIR registered as C.R. No. RC0292022A0011 of 2022 before CBI/ACB/Gandhinagar Police Station, District Gandhinagar for the offence under Sec. 7 of the Prevention of Corruption Act, 1988 as amended in 2018.

(3.) The complainant is a businessman engaged in the construction business that goes by the name: Safal Construction Pvt. Ltd. In February 2019, Respondent No. 1, an IRS Officer, posted as Additional Commissioner of Income Tax, Ahmedabad, conducted a survey for the financial year 2018-19 under Sec. 133A of the Income Tax Act, 1961 against Safal Construction Pvt. Ltd. whereunder the group disclosed an additional income of Rs.50.00 crores.