Vikas Goyal @ Vicky Goyal vs. Cbi
Held
The Court allowed the bail petition, noting that the petitioner was a first-time offender, had been in custody since May 2026, and none of the 56 prosecution witnesses had been examined. It concluded that the trial was not likely to be concluded anytime soon, making further incarceration unnecessary.
Facts
The petitioner, Vikas Goyal, sought regular bail in a CBI case where he and his son were accused of demanding a Rs. 20 lakh bribe from a State Tax Officer (GST Office). The bribe was allegedly to close a disproportionate assets complaint against the officer pending with the DGP (Vigilance), Punjab. A co-accused was apprehended with Rs. 13 lakh during a trap.
Key Issues
The key legal issue was whether the petitioner was entitled to regular bail in a corruption case, considering his period of custody and the slow progress of the trial.
Sections Cited
Section 483 of BNSS, Sections 7, 7A of Prevention of Corruption Act, Section 61(2) of BNS, Section 120-B of IPC
AI-generated summary — verify with the full judgment below
CRM-M-44027-2026 -1- (222) IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-44027-2026 Date of Decision: 14.09.2026 VIKAS GOYAL @ VICKY GOYAL ... Petitioner Versus CBI ...Respondent CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI Present: Mr. P.S. Ahluwalia, Sr. Advocate with Ms.Isha Mehta, Advocate and Mr. Avikaran Bansal, Advocate for the petitioner. Mr. Ravi Kamal Gupta, Advocate for the respondent-CBI. **** JASJIT SINGH BEDI, J. The prayer in this 2nd petition under Section 483 of BNSS, 2023 is for the grant of regular bail in case bearing FIR No.RC0052026A0012 dated 11.05.2026 registered under Sections 7 & 7A of the Prevention of Corruption Act, and Section 61(2) of BNS, 2023 (Section 120-B of IPC) at Police Station CBI, ACB, District Chandigarh.
The present FIR came to be registered at the instance Amit Kumar S/o Satya Pal Charaya and the same reads as under:- To, The Deputy Inspector General CBI, ACB, Chandigarh Subject: Complaint regarding demand of illegal gratification by Sh. Vicky Goyal & Sh. Raghav Goyal on behalf of Sh. S.S. Chauhan DGP (Vigilance), Punjab and Sh. Rana, Reade
The judgment continues below.
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