YOGESH CHAND AGGARWAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The applicant is in judicial custody in FIR No. RC0072024(A)0002 dtd. 24/2/2024 under Sec. 7 of the Prevention of Corruption Act, 1988 ("the PC Act"), Police Station CBI SPE Dehradun. He seeks his release on bail.

(2.) According to the prosecution, the applicant was working as Superintendent in the Office of Deputy Commissioner, Central Goods and Services Tax, Rudrapur, District Udham Singh Nagar. The wife of the informant was running a business. Her Goods and Services Tax Identification Number ("GSTIN") was suspended. When the applicant was approached, he demanded Rs.15,000.00 to activate the GSTIN. The matter was reported to the Central Bureau of Investigation ("the CBI"). After preliminary verification, FIR was lodged. In fact, when the demand was made by the applicant, it was recorded by the informant. Finally, a trap was made. On the date of trap, according to the prosecution, the applicant demanded money by gesture, which was given to him. His hand wash turned pink and the money was recovered from him.

(3.) This is second bail application of the applicant. The first bail application has already been rejected on merit on 13/8/2024.