SADHU SINGH DHARAMSOT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, CRM-M No.34718 of 2022 titled Sadhu Singh Dharamsot Vs. State of Punjab and CRM- M No.34487 of 2022 titled Daljit Singh Vs. State of Punjab are being disposed of.

(2.) Prayer in both the petitions is for grant of regular bail under Sec. 439 Cr.P.C in case bearing FIR No.7 dtd. 6/6/2022 registered under Ss. 7-A, 13(1)(a)(2) of Prevention of Corruption Act, 1988 (Amendment Act, 2018) and Sec. 120-B IPC at Police Station Vigilance Bureau, Flaying Squad 1, District SAS Nagar Mohali.

(3.) Petitioner Sadhu Singh Dharamsot belongs to political strata.