BIJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned senior counsel/counsel for the appellant and the State.

(3.) The appellant is a Junior Engineer (Electrical) attached to the Municipal Corporation, Sonepat, Haryana. His plea for anticipatory bail has been rejected by the High Court on 19/12/2023 and the appellant is before us assailing that order. The allegations against the appellant primarily relates to taking a bribe to sign the proposal to enhance the cost estimate for upgrading a building of the Municipal Corporation, Sonepat, to a 'green building'. The Municipal Corporation alleges that such exercise led to inflating of the tender value.