ARUN KUMAR JINDAL Vs. CENTRAL BEREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of the present petition under Sec. 482 of the Bharatiya Nagarik Surakhsha Sanhita, 2023 (BNSS) the petitioner seeks the grant of Anticipatory Bail in FIR No. RC-216-2025-A-0005 dtd. 6/4/2025 for offences under Sec. 61(2) of Bharatiya Nyaya Sanhita, 2023 (BNS) & Ss. 7, 8, 9, 10 & 12 of Prevention of Corruption Act, 1988 (PC Act) registered at Police Station CBI, AC-1, New Delhi (subject FIR).

(2.) The factual matrix, as emerging from the record, is that the petitioner is a public servant, who joined Government Service in the year 1995 and is presently serving as Senior Sec. Engineer (Tender Sec. ) [SSE] with the Northern Railways, New Delhi.

(3.) It is the case of the prosecution that Saket Chand Srivastava, Senior Divisional Electrical Engineer (General) [Sr. DEE], Arun Jindal, SSE (In-charge, Tender Sec. ), Electrical-G Branch (petitioner herein), and Tapendra Singh Gurjar, Senior Sec. Engineer, Electrical-G Branch, were engaged in corrupt and unlawful practices in the matter of issuance of work orders and clearance of bills pertaining to private contractors, in lieu of illegal gratification.