K D BISWAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner seeks regular bail in RC No. 09(A)/2018-DLI, U/S7/13 (l)(d)/ 13 (2) Prevention of Corruption Act, 1988, Police Station Anti Corruption Branch, CBI.

(2.) The petitioner is in custody since 07.03.2018. The petitioner is alleged to have demanded bribe @ 3% of the total bail amount (i.e. Rs. 19500/-).

(3.) Learned Senior Counsel for the petitioner submits that the investigation is complete and there is no likelihood of the petitioner either influencing the witnesses or the investigation.