(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.15 dated 16.10.2018, registered under Section 7 of Prevention of Corruption Act, 1988 at Police Station SVB, Karnal, Haryana.
(2.) A perusal of the record would show that it is not a trap case. No recovery has been effected from the petitioner, only a demand is attributed that too on the basis of telephonic video conferencing. The issue is with regard to disbursement of compensation for damaged crop of the complainant during rains in the year 2016-17.
(3.) Learned counsel for the petitioner submits that in CRM-M of 33428 of 2019 filed by the petitioner, following order was passed by this Court on 10.01.2020:-