AMIT JAIN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. B. K. Mahajan, learned Senior Counsel for the petitioner and also heard Mrs. M. Kumari, learned Standing Counsel, CBI.

(2.) This is an application under Sec. 483 of BNSS, 2023 for grant of regular bail to the accused applicant in connection with RC-12(A)/2025- GWH arising out of FIR No.RC0172025A0012 under Sec. 61 (2) of the BNSS, 2023 read with Sec. 7, 8, 9, 10 and 12 of the Prevention of Corruption Act, 1988.

(3.) The facts as alleged in the FIR dtd. 14/10/2025 are, inter alia, that the informant who was identified as a source had lodged the FIR alleging that M/s. Mohan Lal Jain, a partnership firm having it's office in Kolkata, West Bengal was awarded with the contract of 4-laning of National Highway-37, between Demow to End of Moran Bypass, in the Dibrugarh District in the State of Assam on EPC mode, besides other contracts under PMU, Dibrugarh scheduled to be completed in July, 2024; that the firm could not complete the construction in timely manner and therefore, applied for grant of Extension of Time (for short, 'EoT') and issuance of Completion Certification for the said project; that Shri Binod Kumar Jain, the accused applicant, a representative of the aforesaid firm, informed the co-accused Shri Maisnam Riten Kumar Singh, ED & RO, NHIDCL, Guwahati (herein after referred to as "Co-accused") on 17/9/2025 that since his firm has already completed the Emergency Landing Facility (for short, 'ELF') in Dibrugarh and also submitted their request for grant of EOT as well as for issuance of the Completion Certificate, he wanted to meet the aforesaid Co-accused; that on 10/10/2025, the accused applicant conveyed to one Amit Jain, a partner of M/s Mohan Lal Jain that they were required to visit the aforesaid Co-accused at Guwahati either on 13/10/2025 or 14/10/2025; that the aforesaid Amit Jain conveyed the accused applicant that they would have to deliver a total amount of Rs.10,00,000.00 (Rupees Ten Lacs only) as demanded by the aforesaid Coaccused; that the accused applicant conveyed to the aforesaid Amit Jain that he would be reaching Guwahati on 14/10/2025 to meet the Coaccused at his office; that there was every likelihood that the demanded bribe of Rs.10,00,000.00 (Rupees Ten Lacs) would be delivered by the accused applicant to the Co-accused on 14/10/2025 at NHIDCL, Regional Office, Guwahati for favourable issuance of EOT and the Completion Certificate.