GEGONG APANG Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This is an application, made under Section 439 Code of Criminal Procedure, seeking bail for the accused, namely, Gegong Apang, in connection with the Special Vigilance (T) Case No. 01 of 2010 (Corresponding to SIC/VIG/PS/FIR- 08/2005), under Sections 120B/420/468/409 IPC, read with Sections 13(1)(d)(ii) and 13(2) of the Prevention of Corruption Act, 1988.

(2.) Perused the above application and materials on record. Perused also the relevant case diary as presented by the Investigating Agency along with the status report.

(3.) Heard Mr. J.M. Choudhury, learned Senior counsel, for the Petitioner, and Mr. I. Choudhury, learned Government Advocate, Arunachal Pradesh. Mr. M.S. Chauhan, Superintendent of Police, who is supavising the investigation is also present and has been heard.