October 31, 2018:

On Wednesday, a Delhi court granted bail to CBI DSP Devender Kumar arrested in connection with bribery allegations involving the agency's Special Director Rakesh Asthana.

Special CBI Judge Santosh Snehi Mann granted the relief to Kumar & asked him to furnish a personal bond of Rs 50,000 & a surety of like amount. The CBI did not oppose his bail petition.

In his bail application, Kumar had termed his custody "illegal" & urged the court to set him free.

The application also said Kumar was ready to abide by the conditions imposed by the court while granting him bail.

Kumar & Asthana have already challenged the legality of the FIR filed against them. Besides them, two alleged middlemen - Manoj Prasad & Somesh Prasad have also been named as accused in the case.

Agency had earlier told the Court that Kumar had tried to fabricate evidence during the investigation in another case.

Kumar had claimed that he was falsely implicated in the case & that he was a victim of rivalry among the Senior Officers of the central probe agency.

He had said he was investigating a case against meat exporter Moin Qureshi, in which the complainant in the present case -Sathish Babu Sana was a suspect & the names of some past & present senior CBI officers had surfaced.

Kumar had claimed that his arrest in the present case was motivated to stall the investigation in the case against Qureshi & that there was no direct allegation against him.

If convicted, the accused may get a maximum 10-year jail term in the case.

The FIR in the current case was lodged on the basis of a written complaint from Sana on October 15, wherein it was alleged that Kumar, being the IO in the case against Qureshi, was repeatedly calling the complainant to the CBI office to harass him and compel him to pay a bribe of Rs 5 crore for getting a clean chit in the case.

The complaint had also said a part of the bribe was paid by Sana.

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