LAWS(CHH)-2022-2-61

GURJINDER PAL SINGH Vs. STATE OF CHHATTISGARH

Decided On February 25, 2022
Gurjinder Pal Singh Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Shri Ravindra Shrivastava, Senior Advocate along with Shri Ashuthosh Pandey, counsel for the Applicant.

(2.) Shri Sunil Otwani, Additional Advocate General along with Shri Vimlesh Bajpai, G.A. for the State.

(3.) The Applicant has preferred this application as he is arrested in connection with Crime No. 22/2021 registered in police station EOW, Raipur (CG) for the offence under Ss. 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988 and 201, 467 and 471 IPC.