SHARAD KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Accused Ms. Kanimozhi Karunanithi and Sharad Kumar vide above referred applications under Section 439 Cr.P.C. are seeking bail in case FIR No.RC-DAI-2009-A-0045 P.S. ACB, CBI New Delhi.

(2.) Briefly stated, facts relevant for the above bail applications are that on 21.10.2009, the Central Bureau of Investigation, Anti Corruption Branch, New Delhi registered a case No.RC DAI-2009-A- 0045 on the allegations of criminal conspiracy and criminal misconduct against unknown officials of Department of Telecommunications, Govt. of India, unknown private persons/companies and others under Section 120-B IPC, 13(2) read with 13(a)(d) of P.C. Act, in respect of allotment of Letters of Intent, Unified Access Services (UAS) Licences and 2G spectrum by the Department of Telecommunications.

(3.) First charge sheet was filed on 02.04.2011 in the court of Special Judge, Patiala House, New Delhi against 12 accused persons including M/s. Swan Telecom Pvt. Ltd. and its directors Shahid Balwa and Vinod Goenka for the offences punishable under Section 120-B, 420, 468, 471 of IPC and Section 109 read with 420 IPC, as also under Section 13(2) read with 13(1)(d) of P.C. Act, 1988.