SANJEEV MATHUR Vs. STATE

JUDGEMENT

(1.) THIS order shall dispose of the anticipatory bail application filed under Section 438 Cr. P. C. in case FIR No. 43/2008 registered at Police station Anti Corruption Branch, Delhi under Sections 7 and 13 of the prevention of Corruption Act.

(2.) THE aforesaid case was registered on 19th December, 2008 on the complaint of one Ajeet Kumar, who was working as a contractor for parking of vehicles in the area of P. S. Barakhamba. On 12. 11. 2008 the complainant approached the Anti-Corruption Branch, Govt. of NCT of Delhi with regard to harassment and demand of bribe by the applicant/accused Sanjeev mathur. As advised, he tape recorded the conversation with the help of the secret tape recording device which he handed over to the Branch and also lodged a report which was marked for investigation to Inspector Kailash who prepared a transcription of the conversation running into six pages with one CD Mark AMKETTE Compact Disk Recordable 52xcdr 700 MB 80 mm for which a DD Entry was also made and on that basis the FIR was registered in which the applicant is required to be arrested. The transcription reveals receipt of bribe by the applicant.

(3.) APPREHENDING his arrest in the aforesaid matter, the present applicant moved an application for grant of anticipatory bail before the learned Additional Sessions Judge, who vide its order dated 13th January, 2009 dismissed the same. Hence, the applicant filed the present petition.