CENTRAL BUREAU OF INVESTIGATION Vs. AVARJEET SINGH

JUDGEMENT

(1.) The present petition has been filed by the Central Bureau of Investigation (CBI), the investigating agency, challenging the impugned order dated 6.6.2012 passed by the In-charge Special CBI Judge below the application for remand in Case No. RC 0292012A0011 dated 30.5.2012 for the offences under sec. 7 and 8 of the Prevention of Corruption Act, 1988 read with sec. 120B of the Indian Penal Code refusing remand of the accused Shri Avarjeet Singh.

(2.) The brief facts of the case as narrated are that a complaint was received by the CBI which has been registered and on the basis thereof the FIR was registered at Annexure-B for the alleged offences under sections 7 and 8 of the Prevention of Corruption Act, 1988. Respondent No.1-accused was arrested at Delhi on 31.5.2012 and thereafter he has been brought to CBI, Ahmedabad and was granted remand of 3 days. The petitioner-CBI has filed an application for further remand which has been refused and the present petition has been filed challenging the impugned order.

(3.) Learned counsel Mr. Y.N. Ravani for the petitioner-CBI has stated that respondent No. 1 accused is charged with the offence of corruption as the Dy. General Manager of SEBI. It is submitted that the CBI had requested for remand of respondent No.1-accused on the grounds stated in the application. However, the learned Judge has failed to appreciate and has refused the same which has caused prejudice to the petitioner investigating agency, CBI.