STATE OF AP Vs. CHOLINGSO KORA

JUDGEMENT

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

(2.) This is an application filed by the State under Section 439(2) of the Code of Criminal Procedure, 1973, for cancellation of the impugned bail order, dated 04.06.2020, passed in B.A. No. 78(ANJ)/2020 (Shri Kajomso Kora v. State of A.P.) by the learned District and Session 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: