DEEPAK GIRI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard learned counsels for petitioner and for the respondent -CBI.

(2.) This application has been filed for regular bail to the petitioner in connection with P.S.-ACB Ranchi FIR No.RC0242025A0014, R.C.Case No.14(A)/25 for the offence under Sec. 7 of Prevention of Corruption Act, 1988 (as amended in 2018), pending in court of learned Additional Judicial Commissioner-I- cum-Special Judge, CBI, Ranchi.

(3.) Learned counsel for petitioner submits that the petitioner happened to be Manager (Personnel) in the C.C.L and posted at Dakra Project (CCL). He next submits that the allegations are made that Rs.50,000.00 has been recovered from the drawer of the petitioner. He then submits that the petitioner is in custody since 7/11/2025 and he has got instruction that if the petitioner will be granted regular bail, the petitioner will not tamper with the evidence. On this ground, he submits that the petitioner may kindly be granted regular bail.