YASHPAL AGGARWAL AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioners in a case arising out of FIR No.23 dated 9.11.2012, registered at Police Station Vigilance Bureau, Patiala, under Sections 409, 420, 467, 468, 471, 120-B of the Indian Penal Code read with Sections 13 (1) (d) and 13 (2) of Prevention of Corruption Act, 1988.

(2.) The contents of the FIR in question are reproduced as under:-

(3.) I have heard learned counsel for the parties.