Patna High Court - Orders
Kaushal Kumar vs Central Bureau Of Investigatio on 2 July, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.21576 of 2010
KAUSHAL KUMAR
Versus
CENTRAL BUREAU OF INVESTIGATIO
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02 02.07.2010Heard learned counsel for the petitioner and learned counsel for the Central Bureau of Investigation.
The submission is that as per allegations the petitioner, as the D.G.M. (C.F.A) B.S.N.L., Muzaffarpur was allegedly caught accepting bribe of Rs. 5,000/- for clearing certain bills of Rs. 1,00,000/-. He is stated to be in custody since 3.6.2010.
Learned counsel for the C.B.I. vehemently opposes the application, praying adjournment for one month to seek instructions. He submits that if the petitioner is enlarged on bail, he may interfere with the witnesses and tamper evidence.
Considering the quantum of the allegations and the period of custody, let the petitioner, above named, be enlarged on bail on furnishing bail bonds of Rs. 05,000/- (Five thousand) with two sureties of the like amount each to the satisfaction of Special Judge, North Bihar, Patna in connection with R.C. Case No. 13 of 2010 (Special Case No. 07 of 2010).
2Should the apprehension of the counsel for the C.B.I. fructify after the petitioner is enlarged on bail, the present order obviously cannot be to the prejudice of the C.B.I. in pursuing remedies in accordance with law.
P.K. (Navin Sinha, J.)