CENTRAL BUREAU OF INVESTIGATION Vs. UPENDRA RAI

JUDGEMENT

(1.) Central Bureau of Investigation (CBI for short) has filed this petition impugning order dated 08.06.2018 whereby the Special Judge CBI has granted bail to the respondent.

(2.) A case was registered on 01.05.2018 under sections 120 B and 420 Indian Penal Code, 1860 read with sections 13 (2) read with 13 (1) (d) of Prevention of Corruption Act, 1988. It is alleged by the petitioner/CBI that searches conducted at the residential premises of the respondent resulted in recovery of incriminating documents against him.

(3.) On 005.2018, respondent was arrested by CBI. On 04.05.2018, respondent was produced before the Special Judge and after perusal of the case diary, was remanded to police custody till 07.05.2018. On 07.05.2018, Police custody of the respondent was extended till 09.05.2018. On 09.05.2018, respondent was sent to judicial custody till 205.2018.