RAJESH Vs. STATE

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Sri. Rajesh Rai.K., learned counsel for petitioner and Sri.P.N.Manmohan, learned Spl.PP for ACB/respondent are present.

(3.) This petition is filed under Section 439 of Cr.P.C., seeking to enlarge the petitioner on bail in Crime No.5/2020 registered by Anti Corruption Bureau Police Station for the offence punishable under Section 7(A) of Prevention of Corruption Act, 1988.