KUPPAM RAMESH REDDY Vs. STATE

JUDGEMENT

(1.) This criminal petition under Sec. 480 and 483 of the BNSS is filed by the petitioner/A7 and grant regular bail in connection with FIR No.Rc.2182024A0013 of 2024 of CBI AC-III, New Delhi for the offences punishable under Ss. 61(2) of BNS read with Sec. 7, 8, 9, 10 and 12 of the Prevention of Corruption Act, 1988.

(2.) Heard arguments of Sri Purna Chandra Reddy, the learned counsel for petitioner and Sri Dilip Jaya Ram appearing on behalf of Jupudi VK Yagnadutt, the learned standing counsel for Central Government appearing on behalf of CBI. Counter is filed on behalf of respondent/CBI.

(3.) Perused the record.