SHIVSHANKAR BHATT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) We have heard the learned counsels for the parties.

(2.) We are not inclined to release the accused appellant on bail. As bail has been granted to the co-accused taking into account the period of custody suffered by the said co-accused and the likely period during which the trial would be completed, we have thought it proper to support our decision for declining bail to the accused appellant with adequate reasons. Hence the leave granted.

(3.) The offences alleged against the accused appellant are under the various provisions of the Indian Penal Code, 1860 and under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, the maximum punishment for which is ten (10) years.