MANOHAR MALIK Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of this order, I shall dispose of the present petition filed by the petitioner under Section 439 Cr.P.C. seeking bail in case FIR No. 2172021A0001 of CBI, ACU-IV, under Section 120 B IPC read with Section 7/7A/8/12 of the Prevention of Corruption (Amendment) Act, 2018.

(2.) Briefly stated, the allegations in the FIR are that R.K. Sangwan, DSP, R.K. Rishi, DSP, Kapil Dhanked, Inspector and Sameer Kumar Singh, Steno in conspiracy with private persons Arvind Kumar Gupta and Manohar Malik (present petitioner) and certain other accused have been compromising the integrity of investigation of certain cases on extraneous pecuniary considerations.

(3.) Further, the allegations as per the FIR are that in the case of M/s Shree Shyam Pulp and Board Mills Pvt. Ltd. (M/s SSPBML), R.K. Sangwan, DSP the previous investigating officer of this case, offered and paid a bribe of Rs. 10 Lakhs in cash on behalf of Ms. Mandeep Kaur Dhillon, Addl. Director of the said company to Kapil Dhankad, Inspector. On his part, Kapil Dhankad conveyed confidential information relating to the investigation of this case to R.K. Sangwan, DSP with an intention to favour the accused.