GAURAV SINGAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is an Application filed on behalf of the Petitioner seeking Regular Bail under the provisions of Sec. 439 of the Code of Criminal Procedure, 1973 [hereinafter referred to as "CrPC"].

(2.) FIR RC No. 216/2023/A/0005 dtd. 30/4/2023 was registered at P.S. CBI AC-I, New Delhi against the Petitioner/Applicant for commission of offences punishable under Sec. 109 Indian Penal Code, 1860 and Sec. 13(2) read with Sec. 13(1)(e) of Prevention of Corruption Act, 1988 [hereinafter referred to as "PC Act"] on the basis of information received against Shri Rajinder Kumar Gupta (father of the Petitioner/Applicant), Reema Singhal (wife of Rajinder Kumar Gupta), Petitioner/Applicant and Komal Singhal (wife of Petitioner/Applicant).

(3.) The allegation against the Petitioner/Applicant is that the Petitioner/Applicant abetted the co-accused Shri Rajinder Kumar Gupta (father of the Petitioner/Applicant) who, while working as the then Chairman and Managing Director [CMD], Water and Power Consultancy Services (India) Limited [hereinafter referred to as "WAPCOS"], during the check period 1/4/2011 to 31/3/2019, had committed criminal misconduct and acquired assets disproportionate to his legal sources of income to the tune of 131.92% and enriched himself illicitly in active connivance with his family members including the Petitioner/Applicant.