(1.) THE petitioner has filed the present petition under Section 438 of the Cr.PC for grant of anticipatory bail in FIR No.02 Book No.547 dated 20.12.2010 under Sections 120-B IPC and 7, 8, 12, 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 registered with Police Station: HOB/CBI/AC-III, New Delhi.
(2.) COUNSEL for the respondent/CBI stated that a status report was filed in the Registry only yesterday. The same was not on the record. A copy thereof was handed over in the Court with a copy to the counsel for the petitioner.
(3.) IT was further stated on behalf of the CBI that pursuant to the recovery of the bribe amount of `1 lac, search was conducted at the residences and the offices of the petitioner and his brother-in-law at Chennai. During the course of the search, cash amounting to `74,10,500/- was recovered from the aforesaid premises apart from various inspection reports/files of other Law Colleges. Counsel for the CBI submitted that during the course of investigation, it was revealed that while conducting the inspection of the College on 25.10.2010, the petitioner and the co-accused, Shri R.S. Rana had demanded bribe from the college authorities for granting recognition to the College, which was later reiterated by Shri R.S. Rana and subsequently, various amounts were delivered by the co-accused Shri Manish Tyagi.