ABHSIHEK Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the applicant's first application under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, who happens to be an Narcotic Inspector, Central Bureau of Narcotics, Mandsaur, as he is apprehending his arrest in connection with Crime No.RC0082024A0007/24 registered at Police Station CBI, ACB, Bhopal, District Bhopal for offences punishable under Sec. 61(2) of BNS read with Sec. 7 of the Prevention of Corruption Act, 1988 (hereinafter to be referred to as Act of 1988).

(3.) The allegations against the applicant is that he was involved in the aforesaid case wherein bribe of Rs.1,20,000.00 was demanded from the complainant Badrilal, on the pretext of granting him opium licence, however, the bribe of Rs.1,10,000.00 was received on behalf of the applicant by co-accused Kantu kumar and Ram Niwas.