(1.) Heard Sri Manish Tewary, learned Senior Advocate, assisted by Sri Anurag Bajpai, for the accused-applicant as well as Sri Gyan Prakash, learned Senior Advocate/Deputy Solicitor General of India, assisted by Sri Sanjay Kumar Yadav, for the Central Bureau of Investigation (for short 'CBI').
(2.) The present bail application under Sec. 438 Cr.P.C. has been filed seeking anticipatory bail in Case No.01 of 2022, arising out of RC No.219 2019 E 0006, under Ss. 120-B read with 420, 467, 468 and 471 I.P.C. and Sec. 13(2) of Prevention of Corruption Act, Police Station CBI/EO-1, New Delhi.
(3.) The FIR in question was registered on 29/6/2019 under Ss. 120-B read with 420, 467, 468 and 471 IPC against accused M/s Naftogaz India Private Limited, Mahadoom Bawa, Deepak Gupta, Seema Gupta, Ram Murti Devi, Vijay Kumar, Vyas Dev, Ravinder Pandita and K. Gangadharan on the basis of a written compliant dtd. 27/6/2019 filed by Ms. Beena Vaheed, Deputy General Manager and Zonal Head, Delhi (North) of erstwhile Corporation Bank, New Delhi.