SURINDER SINGH BHARDWAJ Vs. C.B.I. CHANDIGARH

JUDGEMENT

(1.) SURINDER Singh Bhardwaj, the petitioner-herein is seeking anticipatory bail in case RC 14(A) 2003-CBI-CHG dated 9.5.2003, under Sections 7, 12(2), 7-C, 13(I) (d) of Prevention of Corruption Act and Section 120-B of Indian Penal Code.

(2.) THE petitioner is posted as Sub Judge (Junior Division)-cum-Judicial Magistrate Ist Class at Chandigarh and is presently under suspension. The Central Bureau of Investigation swung into action in this case on a written complaint dated May 9, 2003 moved by Gurvinder Singh Samra, son of Gurdip Singh, resident of Guru Teg Bahadur Hospital, G.T. Road, Kartarpur, Jalandhar. The complaint is in Panjabi. The true translation of the same is reproduced as under

(3.) THE petitioner moved his application for anticipatory bail before the Special Judge, Chandigarh, which stands declined vide impugned order dated May 22, 2003. He is now seeking the same relief from this court.