R. USHA Vs. CENTRAL BUREAU INVESTIGATION

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case RC No. 0031(A)/2012 DLI of Police Station CBI ACB, New Delhi for offence under Sec. 120B/420/467/468/471 IPC read with Sec. 13(2)/13(1)(d) of Prevention of Corruption Act, 1988.

(2.) I have heard learned counsel for accused/applicant and learned SPP for CBI. The IO/Inspector Davinder has not appeared even in this post-lunch session. Learned SPP submits that the IO has gone to Rouse Avenue District Courts. It seems that CBI is not seriously interested to oppose this bail application.

(3.) Broadly speaking, the allegation against the accused/applicant is that she, along with few co-accused persons, fraudulently obtained grant to the tune of more than Rs.2.00 crore from government, which amount was transferred in a bank account of the NGO run by the accused/applicant. The case was registered by CBI in the year 2012 and all accused persons except the accused/applicant have already been released on bail. The accused/applicant is stated to have absconded and was arrested on 29/11/2025. In the meanwhile, entire prosecution evidence was concluded in her absence as she was declared Proclaimed Offender.