RAKESH KUMAR PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. K. Mishra, learned Sr. Counsel assisted by Mr. F.Khan and Mr. B.Prasad, learned counsel appearing for the accused petitioner. Also heard Mr. P.P. Boruah, learned Public Prosecutor, Assam for the state respondent.

(2.) This second petition under Section 439 Cr. P.C. is filed by the accused Shri Rakesh Kumar Paul, then Chairman, Assam Public Service Commission ('A.P.S.C.' for short), seeking his release on bail in connection with C.I.D. P.S. Case No. 27/2018, where he is charge- sheeted under Sections 420 of the Indian Penal Code ('IPC' for short) read with Sections 7/13(1)(d)/13(2) of the Prevention of Corruption Act, 1988 ('P.C. Act' for short).

(3.) The first bail application being B.A. No. 364/2019 was dismissed by this Court vide order, dated 29.04.2019.