STATE OF AP Vs. SODE POTOM

JUDGEMENT

(1.) Heard Mr. Ojing Pada, learned Special Public Prosecutor, appearing on behalf of the applicant-State of Arunachal Pradesh. Also heard Mr. M. Boje, learned counsel, appearing on behalf of the respondent/accused.

(2.) This is an application filed by the State under Section 439(2) of the Code of Criminal Procedure, 1973, praying for cancellation of the impugned bail order, dated 04.06.2020, passed in B.A. No. 77(ANJ)/2020 (Shri Tamo Gamlin v. State of A.P.) by the learned District and Sessions Judge, Eastern Division-cum-Special Judge at Tezu, Lohit, Arunachal Pradesh, arising out of SIC(Vig) Case No. 10/2020, under Sections 409/468/120(B) of the Indian Penal Code, read with Section 13(2) of the Prevention of Corruption Act, 1988.

(3.) The facts leading to filing of this application may briefly, be stated, as follows: