PRASHANT KUMAR, J. - (1.) BAIL application filed by Binay Prakash, is moved by Sri Ajit Kumar, learned Counsel for t he Petitioner and opposed by Md. Mokhtar Khan, learned Counsel for the C.B.I.
(2.) MR . Mokhtar Khan, learned Counsel for the C.B.I. prayed for time, which was opposed by Petitioner on the ground that Petitioner is in custody and C.B.I. is taking time only with a view to harass Petitioner. In the facts and circumstances of the case, specially in view of fact that earlier C.B.I. was given time to file counter affidavit, but same has not filed and No. cogent reason given for the same, prayer of C.B.I. rejected. It appears that on the basis of direction given by this Court, an F.I.R. lodged by the Registrar General with the C.B.I. alleging therein that in connivance with different builders, officers of RRDA were sanctioning map illegally after taking illegal gratification. It appears that in view of said F.I.R., C.B.I. registered a case under Section 120B read with Section 420 of the I.P.C., Section 13(2) read with 13 (1) (d) of Prevention of Corruption Act and Sections 52 and 55 of the Jharkhand Regional Development Authority Act.
(3.) IT is alleged that Petitioner, who is Managing Director of Ashlesha Corporation Ltd. had constructed Hotel on Plot No. 1736 and taking advantage of Plot No. 1735, which is under dispute. It is further alleged that Petitioner had given illegal gratification to the officers of RRDA for sanctioning of map.;