Sanjay Kumar Dwivedi, J
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 sections 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/- has been recovered from the drawer of the petitioner. He then submits that the petitioner is in custody since 07.11.2025 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.
4. Learned counsel for the respondent CBI has opposed the prayer and submits that the petitioner has demanded Rs.1,50,000/-from the widow of the employee who has died in harness on the pretext that the petitioner will facilitate in providing compassionate appointment. He next submits that Rs.50,000/- has been recovered from the drawer of the petitioner. He next submits that even the compassionate appointment was granted by the competent authority, however, the petitioner was obstructing the same on one or another pretext.
5. On query made by the Court, the learned counsel for the respondent CBI clearly submits that now the charge sheet has been submitted.
6. In view of the above and considering that the allegations are there of demanding money from the informant and recovery has also been made from the drawer of the petitioner of Rs.50,000/-, however, now the charge sheet has been submitted and it has been pointed out on instruction that if the regular bail will be granted to the petitioner, the petitioner will not tamper with any evidence and the petitioner is in custody since 7.11.2025, and in that view of the matter, I am inclined to grant regular bail to the petitioner.
7. Accordingly, petitioner, above named, is hereby directed to be released on bail, on furnishing bail bond of Rs.25,000/- (Rupees Twenty Five Thousand), with two sureties of like amount each, to satisfaction of learned Additional Judicial Commissioner-I- cum-Special Judge, CBI, Ranchi, in connection with P.S.-ACB Ranchi FIR No.RC0242025A0014, R.C.Case No.14(A)/25.
