ANUP JOSHI Vs. CBI

JUDGEMENT

(1.) This is an application filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case RC-DAI-2019-A-0042, dated 29.12.2019, under sections 7 and 7-A of the Prevention of Corruption Act, 1988 (amended) and section 120-B IPC, PS CBI, ACB, New Delhi.

(2.) Briefly stated the facts of the case are that the present FIR was registered on the basis of complaint, filed by one Sh. Sudhir Gulati, (complainant) dated. 27.12.2019 alleging therein that he is running business of export of readymade garments, leather items etc. under the name and style of M/s Anmol Tradex Pvt. Ltd. and M/s Bal Gopal Importers and Exporters Pvt. Ltd., at East Patel Nagar, New Delhi.

(3.) The complainant further alleged that Anoop Joshi (present petitioner) was his ex-Clearing House Agency (CHA) based at New Delhi. In June 2019, petitioner met complainant and informed him that DRI, Ludhiana raided premises of M/s Sadagati Clearing Agency Pvt. Ltd. and seized records belonging to 300 business firms, to which said M/s Sadagati was providing clearing house services. Said 300 business firms of which record has been seized by DRI included (Complainant's) firms i.e. M/s Anmol Tradex Pvt. Ltd. and M/s Bal Gopal Importers. Record of both of these firms was also under compilation by DRI, Ludhiana. Further, there was some complaint with ADG, DRI, Ludhiana, in which complainant had been shown as business partner of one Sh. Vikas Chowdhary. Action could be taken against him under COFEPOSA, which could lead search of his premises and also arrest.