JAGDISH VYAS Vs. SPECIAL POLICE ESTABLISHMENT

JUDGEMENT

(1.) Heard. This first application under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by applicant No.1 Jagdish Vyas s/o Bhuwani Shankar, applicant No.2 Smt. Kankubai w/o Motilal, applicant No.3 Jagdish s/o Badrilal and applicant No.4 Omprakash s/o Bhuwani Shankar, who are apprehending their arrest in connection with Crime No.505/2013 registered at Special Police Establishment, Lok Ayukt, Ujjain for the offence punishable under Sections 13 (1) (D) and 13 (2) of the Prevention of Corruption Act, 1988 and Sections 409 and 120 -B of the Indian Penal Code, 1860.

(2.) At the outset, learned counsel for the applicants prays for withdrawal of anticipatory bail application filed on behalf of applicant No.1 Jagdish Vyas s/o Bhuwani Shankar. Prayer allowed. Miscellaneous Criminal Case No.2269/2016 with respect to applicant No.1 Jagdish Vyas s/o Bhuwani Shankar is dismissed as withdrawn.

(3.) In respect of applicant No.2 Smt. Kankubai w/o Motilal, applicant No.3 Jagdish s/o Badrilal and applicant No.4 Omprakash s/o Bhuwani Shankar, it is submitted by the learned counsel for the applicants that applicant No.3 Jagdish s/o Badrilal and applicant No.4 Omprakash s/o Bhuwani Shankar are beneficiaries, whereas applicant No.2 Smt. Kankubai w/o Motilal is Sarpanch and no further interrogation from the present applicants is required; after investigation, charge sheet has been filed; case was registered somewhere in 2013 and no further investigation is required, and therefore, prays for grant of anticipatory bail to applicant No.2 Smt. Kankubai w/o Motilal, applicant No.3 Jagdish s/o Badrilal and applicant No.4 Omprakash s/o Bhuwani Shankar.