STATE OF CHHATTISGARH Vs. GURJINDER PAL SINGH

JUDGEMENT

(1.) Heard Mr. Mukul Rohtagi, learned senior counsel appearing on behalf of the petitioner-State. The respondent, who is an accused in a case registered under the Prevention of Corruption Act, 1988 for acquiring assets disproportionate to his income, has been granted regular bail by the High Court by the impugned order.

(2.) The earlier attempts by the respondent to get anticipatory bail or interim bail were rejected upto this Court.

(3.) After his arrest and upon filing a charge sheet, the application for grant of regular bail was filed before the High Court.