SANJAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant application has been filed under Sec. 439 and 440 of Cr.P.C. for grant of bail in connection with R.C. No.13(A)/2023-R registered for the offence under Sec. 7 of Prevention of Corruption Act, pending in the court of learned AJC-cum-Special Judge, CBI, Ranchi.

(2.) It has been contended by the learned counsel for the petitioner that the petitioner is innocent and has falsely been implicated in this case.

(3.) It has further been submitted that there is no recovery of any money from the physical possession of the petitioner and the money is said to have been recovered from the drawer of the table where the petitioner used to sit for discharging his official duty but the petitioner is languishing in judicial custody since 18/12/2023.