JASWINDER KAUR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Application is ordered. Reply of the respondent-CBI is taken on record.

(2.) The petitioner is one of the accused in FIR No. RC0052020A0006 dated 29.6.2020 on the file of Police Station CBI, ACB, CHG, Chandigarh, registered under Sections 120-B and 467 IPC along with Sections 7 and 7-A of the Prevention of Corruption Act, 1988. By way of this petition, she seeks anticipatory bail under Section 438 Cr.P.C.

(3.) The petitioner was the Station House Officer, Police Station, Manimajra, at the relevant time. The case against her is that she asked for and received illegal gratification in the course of her official duties, when one Randhir Singh approached her with the complaint that he had been cheated by one Gurdeep Singh and his wife. According to Randhir Singh, the couple obtained about Rs. 30.00 lakh from him promising that they would secure a job for his wife. Thereafter, in the context of the compromise allegedly effected by and between the parties, the petitioner was stated to have demanded and received a bribe.