NARAYAN DUTT JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. D.S. Mehta, Advocate, for the applicant and Mr. S.S.Adhikari, AGA for the State.

(2.) Heard learned counsel for the parties.

(3.) The applicant - Narayan Dutt Joshi, who is in custody in Case Crime No. 03 of 2018 for the offences punishable under Section 7, 13(1) (d) r/w 13(2) of the Prevention of corruption Act, 1988 registered at Police Station - Vigilance Sector, District Dehradun, has sought his release on bail. This is the 2nd Bail Application. The first bail application of the applicant was rejected on 13.03.2019.