RAM BILAS YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a Short Term Bail Application.

(2.) Applicant is in judicial custody under Ss. 120B, 109 of the Indian Penal Code, 1860, Sec. 13(1)(b), read with Sec. 13(2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No.05 of 2022, registered at police station Vigilance Establishment, Dehradun.

(3.) Heard Ms. Manisha Bhandari, learned counsel with Mr. Dhruv Chandra, learned counsel for the applicant and Mr. V.S. Rathore, learned AGA for the State.