UPENDRA RAI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Petitioner seeks Regular Bail in FIR No.RC-217-2018 A 0003 dated 01.05.2018 under Section 120B, 420 IPC and Section 13(2) read with Section13(1)(d) of Prevention of Corruption Act, 1988.

(2.) Petitioner has been in custody since 03.05.2018.

(3.) Allegations against the petitioner are that during the period 2017 2018, the petitioner entered into a criminal conspiracy with one Sh. Prasun Roy, Chief Secretary Officer of M/s. Air One Aviation Pvt. Ltd. (Air One) and the top management of the Air One and unknown public servants of Bureau of Civil Aviation Security (BCAS) and private persons with an intention to obtain Government passes on the strength of false information for gaining access/entry to restricted/secured /highly sensitive areas of national importance such as airports in India.