ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The hearing of the case was held through video conferencing on account of restricted functioning of the Courts.

(2.) The petitioners pray for bail pending trial in a criminal case arising from FIR No.34, dtd. 15/2/2021, registered under Sec. 120-B IPC and Sec. 13(1)/7A of The Prevention of Corruption Act, 1988, at Police Station Sadar Narnaul, District Mahendergarh.

(3.) The case of the prosecution has been noticed by a Coordinate Bench in an order dtd. 28/4/2021 passed in CRM-M-16771-2021, which is extracted as under:-