SHAIKH USMAN SHAIKH SHABBIR Vs. STATE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) The applicant herein is seeking bail as he was arrested on 01/02/2020, the date on which the FIR was registered under Section 7(a) of the Prevention of Corruption Act, 1988. The allegation against the applicant is that he had sought illegal gratification for helping the complainant in sanction of medical bill pertaining to his daughter.

(3.) The material shows that the trap was laid twice in the present case, but, it apparently failed. Apart from this, it is pointed out by the learned counsel appearing for the applicant that the applicant was granted interim bail on the basis of recommendations of High Powered Committee in the face of the Covid 19 crisis and that he was initially released on interim bail of 45 days which was later extended for 30 days and such period is expiring in near future.