[Cites 5, Cited by 0]
Delhi High Court
Ravjeet Singh vs Central Bureau Of Investigation on 12 March, 2026
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12.03.2026
+ BAIL APPLN. 328/2026, CRL.M.A. 7496/2026, CRL.M.A.
7495/2026 & CRL.M.(BAIL) 170/2026
RAVJEET SINGH .....Petitioner
Through: Mr. Trideep Pias, Sr. Advocate with
Mr. Dhruv Gautam, Mr. Abhishek
Tongar, Mr. Sarath Manari, Ms.
Saloni Ambastha and Ms. Sakshi Jain,
Advocates.
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Vikrant Pachnanda, SPP with Mr.
Mukul Katyal, Advocate and IO M.
K. Pandey.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks anticipatory bail in case FIR No.
RC2172025A0024 dated 19.12.2025 of PS CBI/AC-II/New Delhi for
offence under Section 7/7A/8/9/10 of PC Act and Section 61(2) BNS.
2. Status report is stated to have been filed but not on record.
3. Learned senior counsel for accused/applicant submits that the main
accused namely Lt. Col. Deepak Sharma has been released on bail, so the
BAIL APPLN. 328/2026 Page 1 of 4 pages
DN: c=IN, o=HIGH COURT OF DELHI,
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
Digitally Signed serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801
By:DIKSHA RAWAT e26fa, cn=GIRISH KATHPALIA
Date: 2026.03.12 17:29:40 -07'00'
Signing Date:12.03.2026
17:39:34
accused/applicant deserves at least parity, though role ascribed to the
accused/applicant is much lesser.
4. Broadly speaking, the case set up by prosecution is that Lt. Col.
Deepak Sharma indulged into corrupt and illegal activities by entering into
conspiracy with representatives of private companies dealing in defence
manufacturing, logistics and exports. The role ascribed to the
accused/applicant is that he was managing the India operations of a Dubai
based company namely M/s D. P. World and was in contact with Lt. Col.
Deepak Sharma, so as to obtain his assistance for undue favours from
Government departments and ministries. It is further alleged against the
accused/applicant that in lieu illegal gratification he conspired with the
accused Lt. Col. Deepak Sharma for obtaining certain approvals from the
Ministry of External Affairs. As per prosecution, a sum of Rs. 3,00,000/-
was received by Lt. Col. Deepak Sharma towards illegal gratification and
that amount was recovered from him in the course of a raid conducted by the
CBI.
5. The evidence gathered by the CBI to connect the accused persons
with the alleged offence is largely in the form of WhatsApp chats. As
discussed in last order, the alleged WhatsApp chats are in the form of chat
screenshots and not the chats per se.
6. Further, as recorded on last date, the present bail application is
opposed by CBI only on the ground that the accused/applicant has not been
BAIL APPLN. 328/2026 Page 2 of 4 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec4556
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570
996b40f80cbd2eee60402c487965ff801e26fa,
Digitally Signed cn=GIRISH KATHPALIA
Date: 2026.03.12 17:29:29 -07'00'
By:DIKSHA RAWAT
Signing Date:12.03.2026
17:39:34
cooperating in the investigation.
7. In the above backdrop, especially because the main accused Lt. Col.
Deepak Sharma already stands released on bail, a query is put to learned
SPP for CBI as to why the present accused/applicant was not arrested. In
response, it is stated by the learned SPP that the accused/applicant did not
join investigation despite three notices and thereafter he was granted interim
protection, so there was no occasion to arrest him.
8. Learned SPP opposes the anticipatory bail application only on one
ground, which is that if granted anticipatory bail, the accused/applicant
would not cooperate in the interrogation. There is no other ground of
opposition, mainly because the main accused Lt. Col. Deepak Sharma has
already been granted bail.
9. The ground on which the anticipatory bail is opposed that the
accused/applicant would not cooperate in the interrogation is, to say the
least, a vague and unacceptable ground. Merely because an accused is smart
in responding to the questions of the interrogator, it cannot be said that he is
not cooperating in the interrogation. Nobody is under a duty not to be smart.
It is the interrogator who has to be smarter in order to elicit the requisite
information. It is nobody's case that CBI apprehends that once granted
anticipatory bail, the accused/applicant would flout the notice to join
investigation or, much less, that he would flee.
BAIL APPLN. 328/2026 Page 3 of 4 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
Digitally Signed 15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
By:DIKSHA RAWAT Date: 2026.03.12 17:29:18 -07'00'
Signing Date:12.03.2026
17:39:34
10. Further, as informed by learned senior counsel for accused/applicant
at this stage, main chargesheet against the accused persons has already been
filed on 16.02.2026, though according to learned SPP further investigation
to file supplementary chargesheet is being carried out. Learned SPP for CBI
submits that the accused/applicant be bound to join investigation so that
supplementary chargesheet is filed in time.
11. Considering the overall circumstances, the anticipatory bail
application is allowed and it is directed that in the event of his arrest, the
accused/applicant shall be released on bail, subject to his furnishing a
personal bond in the sum of Rs. 50,000/- with one surety in the like amount
to the satisfaction of the IO. It is specifically directed that the
accused/applicant shall join investigation as and when directed in writing by
the IO and shall not in any manner try to tamper with the evidence.
12. Accompanying applications stand disposed of.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2026.03.12 17:29:04 -07'00'
GIRISH KATHPALIA
(JUDGE)
MARCH 12, 2026/dr
BAIL APPLN. 328/2026 Page 4 of 4 pages
