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.) BRIEFLY put, case of the prosecution is that earlier to accused A.Raja taking over as Minister for Communications and Information Technology, the departmental policy of DOT regarding grant of Unified Access Services Licence (UASL) was first come first serve subject to eligibility and after the issue of Letter of Intent (LOI) to the successful applicant, he was given sufficient time to comply with the conditions of LOI and deposit of the licence fee.