AMRENDRA KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 27/6/2024, passed by the High Court of Judicature at Patna in Criminal Miscellaneous No. 36683/2024, whereby the High Court has rejected the said application filed by the present appellant, seeking bail in connection with the Enforcement Case Information Report (ECIR), registered for the offence punishable under Sec. 420,467,471 120B of the Indian Penal Code and Ss. 13(2), 13(1) (c)and(d) of the Prevention of Corruption Act.

(3.) Heard learned counsel for the parties and perused the material on record.