AMAR SINGH Vs. STATE

JUDGEMENT

(1.) The instant petition has been filed to release the petitioner on bail.

(2.) Mr. D.C. Mathur, learned Senior Counsel appeared for the petitioner and submitted that vide the impugned order dated 28.09.2011, the ld. Special Judge has declined to grant regular bail to the petitioner/accused.

(3.) Ld. Senior Counsel has further submitted that an FIR No.14/2009 was registered with the crime Branch of the Delhi Police on 29.01.2009 under Sections 8 and 12 of the Prevention of Corruption Act, on receipt of a complaint from the Secretary General of Lok Sabha, in light of the recommendations and conclusive findings given by the Joint Parliamentary Committee regarding an incident which took place on the Floor of the House on 22.07.2008 during the vote of confidence motion, whereby three BJP MPs had shown wads of currency notes during session in the parliament house, amounting to Rs.1 crore.