ARUN KUMAR RANJAN Vs. C.B.I.

JUDGEMENT

(1.) Learned counsel for the CBI has opposed the present Bail Application.

(2.) The appellant is languishing in jail, who has preferred this Criminal Jail Appeal No.10 of 2017, being aggrieved against an order of conviction dtd. 5/4/2017 as rendered by the Special Judge Anti Corruption/IInd ADJ, CBI, Dehradun, whereby, in the CBI Case No.2 of 2014, CBI vs. Arun Kumar Ranjan, has been decided by the judgment impugned resulting into the conviction of the appellant sentencing him to undergo a rigorous imprisonment for the period of 10 years and has been sentenced to undergo 7 years rigorous imprisonment for commission of an offence under Sec. 7 of the Prevention of Corruption Act and 10 years of rigorous imprisonment with a fine of Rs.1.00 lac for commission of an offence under Sec. 13(2) of the Prevention of Corruption Act and in an event of failure to pay a penalty as imposed he had been further directed to undergo a sentence of imprisonment for a period of three months.

(3.) This case has got a chequered history pertaining to seek the redressal of the issue which is involved in a trap case, the appellant was alleged to be involved in taking illegal gratification to the tune of Rs.5.00 lacs from the complainant Jagtar Singh. Consequently, an FIR was lodged on 28/5/2014 and he was charge-sheeted for the offences under Sec. 7, 13(2) and 13(1)(d) of Prevention of Corruption Act, 1988, which was registered at P.S. CBI SPE, Dehradun.