BALJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner aggrieved of the order rejecting the prayer for grant of anticipatory bail in FIR No. 176 dtd. 27/9/2019, under Ss. 409, 411 and 120-B IPC, Sec. 13 of the Prevention of Corruption Act, 1988 and Sec. 7 of the Essential Commodities Act, 1955 (Ss. 13 of the Prevention of Corruption Act, 1988 and Sec. 7 of the Essential Commodities Act, 1955 added later on), registered at Police Station Rampura, District Rewari is before this Court under Sec. 438 Cr.P.C.

(2.) As per the allegations in the FIR, 150 bags of cement allocated for Government supply were recovered from the house of the petitioner which he was using for construction of his house.

(3.) Learned counsel for the petitioner submits that the petitioner was arrested from the spot, he was granted regular bail, thereafter Sec. 7 of the Prevention of Corruption Act, 1988 and Sec. 13 of the Essential Commodities Act, 1955 were invoked, hence on apprehension of arrest, the present petition is filed.