RAM BILAS YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant- Ram Bilas Yadav is in judicial custody under Ss. 120B, 109 and Sec. 110 of the Indian Penal Code, 1860 and 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, District Dehradun.

(2.) Heard Ms. Manisha Bhandari, learned counsel for the applicant and Mrs. Manisha Rana Singh, learned A.G.A. for the State on the Short Term Bail Application (IA No. 04 of 2023).

(3.) Applicant was earlier granted Short Term Bail on the ground of his illness.