DINESH JAISWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Das, learned counsel for the petitioner. Also heard Mr. M. Phukan, the learned Public Prosecutor for the State.

(2.) The petitioner, namely, Dinesh Jaiswal, who was arrested on 21/10/2022 in connection with Vigilance P.S. Case No. 4/2022 registered under Sec. 120B/420/406/409/468/471 IPC read with Sec. 13(1)(a)/13(2) of Prevention of Corruption Act, 1988 is seeking regular bail under Sec. 439 IPC.

(3.) The learned counsel for the petitioner has submitted that the petitioner is in custody for last 111 days.