MAHESH KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present common order shall decide the bail applications of Mr. Mahesh Kumar (petitioner in Bail Application No.1268/2013), Mr. N.R. Manjunath (petitioner in Bail Application No.1273/2013), Mr. Vijay Singla (petitioner in Bail Application No.1255/2013) and Mr. Sandeep Goyal (petitioner in Bail Application No.1274/2013), arising out of Charge-sheet No.3/2013 dated 2.7.2013 for the offences under Section 120B IPC read with Sections 7, 8 & 12 of the PC Act, 1988 in case FIR No.RC-2172013A0004.

(2.) The brief facts of the case registered by the respondent/CBI on 3.5.2013, are that it had received information that Mr. Mahesh Kumar (accused No.1), Member (Staff), Railway Board, was in regular contact with Mr. N.R. Manjunath (accused No.2), Managing Director of M/s. G.G. Tronics India Pvt. Ltd., and was trying to get a posting as Member (Electrical), Railway Board by illegal and wrongful means.

(3.) As per the charge-sheet, Mr. Mahesh Kumar and Mr. N.R. Manjunath were in contact with a private businessman/industrialist by the name of Mr. Sandeep Goyal (accused No.3), a resident of Panchkula, Haryana, who had given an assurance that he was in a position to get the aforesaid work done for them through his contacts with Mr. Vijay Singla (accused No.4), also a resident of Chandigarh, who happened to be the nephew of Mr. Pawan Kumar Bansal, the then Railway Minister, Central Government, by using his personal influence for pecuniary gratification. It has been alleged that for making efforts to get the posting of choice for Mr. Mahesh Kumar, Mr. Sandeep Goyal had demanded an illegal gratification to the tune of Rs. 10.00 crores from Mr. Mahesh Kumar, through Mr. N.R. Manjunath. The aforesaid demand raised by Mr. Sandeep Goyal was accepted by Mr. Mahesh Kumar and it was agreed that '5.00 crores would be paid in cash before the appointment and the balance amount of '5.00 crores after his appointment as Member (Electrical), Railway Board.