BRAHM PRAKASH Vs. CENTRAL BUREAU OF INVESTIGATION, SHIMLA

JUDGEMENT

(1.) The present bail application is maintained by the petitioner under Section 439 of the Code of Criminal Procedure for releasing him on bail in case FIR No.RC0962017A0001/2017, dated 27.2.2017, under Section 7 of the Prevention of Corruption Act and Section 120-B of the Indian Penal Code, registered at Police Station, CBI, District Shimla, H.P.

(2.) As per the petitioner, a case under Section 7 of the Prevention of Corruption Act and Section 120-B of the Indian Penal Code, was registered against him at Police Station, CBI, District Shimla, H.P. and he was arrested on 27.2.2017. As per the petitioner, the interrogation of the accused is complete and he is in the judicial custody. He has been falsely implicated in this case and he is innocent, so, he be released on bail.

(3.) Report filed by the C.B.I. As per the report, a case FIR No.RC0962017A0001 was registered in C.B.I., Shimla on 27.2.2017 against the accused/petitioner Veer Singh posted as Investigator in the Office of Director, MSME, Development Institute, Chambaghat, District Solan, H.P., on the basis of complaint dated 21.2.2017 of Ketan Parsana son of Thakarshi Bhai, Manager, M/s Dewlite Industries, Parwanoo, Solan, H.P. and the verification report dated 27.2.2017 of Krishan Chander, Inspector, CBI, Shimla. As per the complaint, the complainant has alleged demand of bribe by accused Brahm Prakash, petitioner and Veer Singh from him for doing his work. During verification, recording of conversation between the accused persons and the complainant was done and the demand of bribe of Rs.25,000/- was ascertained. It has further been alleged that said Krishan Chander, Inspector submitted his verification report dated 27.2.2017, in which he recommended for registration of regular case under Section 7 of the Prevention of Corruption Act, 1988, against the accused. After registration of case, a trap was laid by CBI on 28.2.2017 and 1.3.2017 and the accused Veer Singh was caught red handed while accepting bribe of Rs.25,000/- from the complainant in the presence of independent witnesses near T-Point lights, Pinjore By-pass. It was claimed by the accused Veer Singh that he was accepting the amount on behalf of Sh. Brahm Prakash.