KRIPA SHANKAR RAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Counsel appearing for the applicant and the learned A.P.P. for the State and Union of India.

(2.) THE applicant is convicted by the trial Court for having committed an offence punishable under the provisions of Prevention of Corruption Act and sentenced to suffer R.I.for 5 years. The prosecution case is that the applicant had demanded bribe from certain accused, against whom proceedings were going on. It is the prosecution case that bribe money was given to the applicant and thereafter vehicle in which he was travelling was chased by the members of the raiding party and tainted money was found in the motor vehicle in which applicant was travelling. The applicant was a senior officer in the C.B.I., on deputation from I.B., and has received number of awards and prizes.

(3.) APPLICANT be released on bail on the same terms and conditions as imposed by the trial Court. He shall, however, execute a fresh bond.