BAJRANG GUPTA Vs. CBI

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of the Code of Criminal Procedure for grant of bail in R.C. No. 221/2013 E 0001 under Sec. 120 -B/420/467/468 of Indian Penal Code read with Ss. 66/43 of I.T. Act, 2000 in P.S. CBI, SPE, EOU -IX, EO -III against the order dated 26th October, 2015 passed by the Special Judge NDPS, New Delhi in Bail Application No. 3986/2015.

(2.) The argument advanced by learned senior counsel for the petitioner is that there are seven accused in the present case and the main beneficiary of M/s. Bhavana Exports in whose favour the amount of Rs. 50,00,000/ - is alleged to have been transferred, was not even arrested and presently, he is on Court bail.

(3.) Similarly, the other five accused are on bail except the accused Mr. Jaideep Rastogi who, as per the chargesheet, happened to be on the seat on that day. Further submission made by learned senior counsel for the petitioner is that the role assigned to the petitioner is not even at par with the beneficiary and seeks bail on grounds of parity. He further submitted that the petitioner was not beneficiary in the present case. No entry was made by him and he was just part of the outsourced employment of the bank.