RANJIT KUMAR BORAH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) All the three bail applications filed under Sec. 439 Cr.PC being connected and arising out of the same CBI case, the same are taken up together for common hearing and disposal. While the petitioner in BA/173/2022 is one Chintan Jain, who is not a public servant, the petitioners in the other two bail applications, namely, BA/229/2022 and BA/459/2022 are Shri Ranjit Kumar Borah and Shri Vijay Kumar Upadhyay, respectively, who are public servants. The concerned case is RC AC-12021A0011 under Sec. 120B of the IPC read with Ss. 7/8/11 of the Prevention of Corruption Act, 1988 (for short hereinafter referred to as the PC Act).

(2.) The petitioners were arrested on 14/12/2021 and 15/12/2021.

(3.) I have heard Shri KN Choudhury, learned Senior Counsel for the petitioner, in BA/173/2022; Shri AM Bora, learned Senior Counsel for the petitioner in BA/229/2022 and Shri TJ Mahanta, learned Senior Counsel for the petitioner in BA/459/2022. The contesting CBI is represented by its Standing Counsel, Shri SC Keyal.