BIPIN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 7/10/2024, passed by the High Court of Judicature at Patna in Criminal Miscellaneous No. 31849/2024, whereby the High Court has rejected the said application filed by the present appellant, seeking bail in connection with the Special Case No. 12 of 2020 arising out of the Enforcement Case Information Report ((ECIR) No. PTZ0)/04/2018), 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 Ms. Rita Jha appearing for the appellant as also Mr. Annam Venkatesh, learned counsel appearing for the respondent-ED.