MANISH BEDI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Applicant-Manish Bedi has filed the present application under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.'), for releasing him on bail, during pendency of the trial, in case No.RC0962022A0005, dtd. 13/12/2022, registered under Sec. 7 of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'PC Act'), with CBI, Shimla.

(2.) As per the factual position, the applicant has been arrested in a case under Sec. 7 of the PC Act. The applicant is stated to be working as Senior Tax Assistant in the Income Tax Department and posted at Parwanoo.

(3.) It is the case of the applicant that he is an innocent person and has falsely been implicated, in this case. The investigation, according to the applicant, has already been completed and nothing is to be recovered from him or at his instance. The applicant is also stated to be in judicial custody. According to the applicant, the trial against him will take sufficient long time and no useful purpose would be served by keeping him in the judicial custody.