FATEH ALI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Through the medium of the instant petition, petitioner has sought bail in case No. RC00420A0006 for the offence under Section 7 of the Prevention of the Corruption Act, registered with the Police Station CBI (ACB), Panama Chowk, Jammu.

(2.) The facts giving rise to the filing of the instant petition are that the aforesaid FIR came to be registered on the basis of the complaint dated 28.09.2020 lodged by one Yash Paul wherein it was alleged that the petitioner was demanding bribe from him for signing the Work Register and Bill Form so as to process his case for release of payment. During the investigation of the case, a trap was laid in presence of the independent witnesses and the petitioner was caught red handed while demanding and accepting the bribe of Rs. 20,000/- from the complainant.

(3.) It has been contended by the petitioner that he has been implicated in a false case by the respondents. It is further contended that investigation of the case is complete and nothing is to be recovered from the petitioner. It is also urged that the petitioner is suffering from multiple ailments. It is also contended that in case the petitioner is denied the concession of bail, it would amount to injustice of penalty upon him without trial.