MANGAL SINGH NEGI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Instant petition has been preferred seeking anticipatory bail under Section 438 of the Code of Criminal Procedure (in short 'Cr.P.C.') in favour of petitioner in case FIR Crime No.RC0962019A0002 of 2019 registered in SPE Branch CBI, ACB, Shimla, H.P., under Sections 120-B alongwith Sections 409, 420, 467, 468 and 471 of the Indian Penal Code (in short 'IPC') and Sections 13(2) and 13(1)(c) & (d) of Prevention of Corruption Act.

(2.) Petitioner had joined Allahabad Bank as a Probationer Officer. Thereafter he was promoted as a Manager and as of now he is serving as a Senior Manager in Allahabad Bank (now known as Indian Bank) Hamirpur. In present case, opening of accounts of ASA Marketing Solutions and large number of students, during posting of the petitioner in Branches of Allahabad Bank at Panchkula, Solan and Chandigarh is the fact for considering him as an accused in scholarship scam.

(3.) Petitioner is apprehending his arrest, during ongoing investigation by CBI being carried out with respect to as many as 26 Institutions, regarding scholarship scams because during his posting at Solan, Chandigarh and Panchkula w.e.f. July 2011 to June 2018, main accused Rajdeep Singh, Krishan Kumar and Babita Rajta had opened accounts of their Partnership Firm ASA Marketing Solutions and also of large number of students and the petitioner is the officer, who is being considered an instrumental to the ill-design of main accused to swallow huge amount of scholarship for which students were entitled.