SMT. LILY PUSHPLATA BECK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid MCrCs are being disposed of by this common order as they are arising out of Crime No.04/2018. MCrCA No.1052/2019

(2.) The applicant has preferred this application for grant of anticipatory bail, as she apprehends her arrest in connection with Crime No.04/2018, registered at Police Station Anti Corruption Bureau, Raipur C.G. for offences punishable under Sections 13(1) b and 13(2) Prevention of Corruption Act, 1988. MCrCA No.1155/2019

(3.) The applicants have preferred this application for grant of anticipatory bail, as they apprehend their arrest in connection with Crime No.04/2018, registered in Police Station Anti Corruption Bureau, Raipur C.G. for offence under Sections 7, 13(1) and 13(2) of Prevention of Corruption Act, 1988.