YUDHVEER SINGH YADAV Vs. CENTRAL BUREAU OF INESTIGATION

JUDGEMENT

(1.) The applicant/petitioner has approached this Court inter alia seeking grant of regular bail under Sec. 483 of Bharatiya Nagrik Suraksha Sanhita, 2023 ('BNSS' hereinafter) in RC No. 003-2024-A-0025, registered under Sec. 7 of the Prevention of Corruption Act, 1988 ('PC Act' hereinafter), at PS. CBI/ACB/New Delhi.

(2.) The factual matrix of the present matter is as follows:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the petitioner is liable to be released on bail and the learned Special Judge committed an error of law in dismissing his bail application as the same is contrary to the facts and evidence on record, causing grave miscarriage of justice to the petitioner.