RAJESH KUMAR GAUR Vs. STATE OF U.P.

JUDGEMENT

(1.) List revised.

(2.) Heard Sri Rajat Sonkar holding brief of Sri Suresh Kumar Maurya, learned counsel for the applicant, Sri Shree Krishna Tiwari, learned counsel for the State and perused the material on records.

(3.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant-Rajesh Kumar Gaur, seeking enlargement on bail during trial in connection with Case Crime No.0002 of 2024, under Ss. 7/7A, 12, 13(1)(b) and 13(2) of Prevention of Corruption Act, 1988 and Sec. 120-B IPC, Police Station Anti Corruption, District Azamgarh.