ANUJ GUPTA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the applicant seeking regular bail in FIR No.RC2182021A0007 registered under Ss. 7/8/9/10 of the Prevention of Corruption Act, 1988 (as amended in 2018) read with Sec. 120B IPC at P.S. CBI/AC-III, Delhi.

(2.) Mr. Amit Sharma, learned Senior Counsel appearing for the applicant, submitted that the applicant, who is a qualified Chartered Accountant (CA), was arrested on 31/12/2021, whereafter he was remanded to police custody till 8/1/2022, and ever since 9/1/2022, he is in judicial custody. It was further submitted that as per the prosecution case, the applicant 's phone was on surveillance, however no transcript of any conversation has been placed on record to back-up the allegation that the applicant was aware of the facts or involved in any other illegal activity. Rather, there is no record of any call between the applicant and the accused/Akil Ahmad, except one call which was made by the applicant at the instance of the CBI officials and another call which was received by the applicant from Akil Ahmad during the trap proceedings, after recovery of the bribe money, which is hit by Sec. 162 Cr.P.C.

(3.) Learned Senior Counsel further submitted that on 30/12/2021, when accused/Sunil Kumar Verma met the applicant to hand over the bag containing Rs.20.00 lacs for the accused/Akil Ahmad, the applicant had no knowledge of the nature of the transaction and/or the fact that the bag he was receiving contained payment towards bribe to Akil Ahmad. It was also urged that the case of the applicant is on a better footing than that of co-accused persons Retnakaran Sajilal, Devendra Jain and Mahim Pratap Singh Tomar, and on the same footing as that of accused/Sunil Kumar Verma, who have already been released on regular bail vide orders dtd. 7/1/2022, 15/1/2022 and 17/1/2022.