(1.) Exemption Applications are allowed.
(2.) The High Court has denied anticipatory bail to the petitioner in connection with First Information Report No. l dtd. 8/1/2025 registered with the Vigilance Bureau, Police Station, Patiala for the offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 and Sec. 61(2) of the Bharatiya Nyaya Sanhita, 2023.
(3.) It appears from the materials on record that the petitioner - herein is serving as Audit Inspector with the Government.