RAM LAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present bail application has been moved by the petitioner under Section 438 of the Code of Criminal Procedure for releasing him on bail, in the event of his arrest, in case FIR No. RC0962017A0008, dated 15.12.2017, under Sections 167, 193, 195, 347, 389, 384 and 511 read with Section 120B IPC and Sections 7, 13(2) and 13(1) (D) of the Prevention of Corruption Act and Section 58 of the NDPS Act, Police Station CBI, ACB, Shimla, H.P.

(2.) As per the averments made in the petition, the petitioner is innocent and has been falsely implicated in the present case. He is neither in a position to tamper with the prosecution evidence nor in a position to flee from justice, so he may be released on bail.

(3.) Police report stands filed. Pursuant to order dated 12.05.23017 passed by Co-ordinate Bench of this Court, inquiries were conducted in complaints so submitted by Ravi Kumar and Ramesh Chand, father of Ravi Kumar. Complainant, Ravi Kumar, has maintained a petition under Section 439 Cr.P.C. seeking his bail in case FIR No. 21 of 2016, registered at Police Station, Sadar, District Mandi, H.P., registered under Sections 20, 61 and 85 of the Narcotic Drugs & Psychotropic Substances Act (ND & PS Act) and under Section 181 of the Motor Vehicles Act. On 12.05.2017 during the hearing of the bail petition of Ravi Kumar an inquiry was ordered to be conducted upon the allegations so made by Ravi Kumar and Ramesh Chand.