Supreme Court: The Division Bench of Surya Kant and KV Viswanathan, JJ. granted interim bail to an Enforcement Officer of the Enforcement Directorate (ED), namely Ankit Tiwari, who was arrested on allegations of bribery.
It was alleged that Ankit Tiwari called ‘A’ on 29-10-2023, at about 08.00 pm, asking him to appear at the ED Office on 30-10-2023 regarding the disproportionate assets case and demanded Rs. 3 Crores from him to exonerate him from the said case. It was also alleged that Tiwari called A on 01-11-2023 and reduced his demand of bribe to the tune of Rs. 51 Lakhs and asked him to come to a particular place where the amount of Rs. 20 Lakhs was to be handed over. Subsequently, a complaint was filed against Tiwari by A and a trap was arranged and Tiwari was caught with Rs. 20 Lakhs. The Tamil Nadu Directorate of Vigilance and Anti-Corruption arrested him, and a First Information Report was registered for the offence punishable under Section 7(a) of the Prevention of Corruption Act, 1988.
A petition for default bail before the Trial Court was dismissed and the criminal revision petition before the High Court was also dismissed.
Source: Press
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