- (1.) Heard learned counsel for the applicant Sri V.P. Srivastava, and Sri Anurag Khanna, learned counsel for the C.B.I.
(2.) The counsel for the applicant submitted that the applicant is innocent and he has been falsely implicated. The applicant never demanded any bribe from the complainant and in fact no bribe was tendered and was accepted by the applicant. All the proceedings of pre-trap and post-trap held by CBI are false and concocted. No amount of money was ever handed over to the applicant.
(3.) The applicant is an Assistant Superintendent in the post office North Moradabad,U.P. and never demanded any money from the complainant to convert his dies non period into regular leave. He has no authority or power to convert such dies non period into regular leave rather this power vests in the appellate authority. Therefore, there was no question of demanding any money from the complainant. The applicant is in jail since 21.5.2013. The applicant is entitled to be released on bail.;