LAWS(HPH)-2023-1-60

JAGDISH KUMAR MITTAL Vs. CENTRAL BUREAU OF INVESTIGATION

Decided On January 27, 2023
Jagdish Kumar Mittal Appellant
V/S
CENTRAL BUREAU OF INVESTIGATION Respondents

JUDGEMENT

(1.) Applicant, Jagdish Kumar Mittal has filed the present application, under Sec. 439 of Code of Criminal Procedure, (hereinafter referred to as, "the Cr. P.C.), for releasing him, on bail, during pendency of the trial, in case No. RC0962023A0001, dtd. 3/1/2023, registered at Police Station, CBI, Shimla, under Ss. 7 and 7"A of the Prevention of Corruption Act.

(2.) The applicant has sought the above relief, on the ground that the story, upon which, the case has been registered against the accused, is false, as there was an order of National Consumer Dispute Redressal Commission, New Delhi, with the rider of payment of compensation, within a period of eight weeks from the date of order and on failure to do so, 12% interest was ordered to be paid from the date of repudiation of the claim. It is the further case of applicant that the legal opinion by the lawyer was not to prefer an appeal against the order of National Consumer Dispute Redressal Commission. These facts have been averred just to demonstrate that the story, as narrated by the complainant, is baseless.

(3.) The Insurance Company had already initiated the process to make the payment to the complainant and the amount has already been transmitted in the account of complainant, on 4/1/2023.