VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the rival parties.

(2.) Petitioner seeks grant of regular bail in FIR No.3 dated 12.05.2017, under Sections 420, 255, 256, 257, 258, 259, 467, 468, 471 of Indian Penal Code, 1860 and Sections 7, 13(2) of Prevention of Corruption Act, 1988 (for short 'PC Act'), registered at Police Station Vigilance Bureau, District Ludhiana. Petitioner was arrested on 12.05.2017 and is in jail since then.

(3.) Learned State counsel vehemently opposes the petition for grant of bail to the petitioner on the ground that the investigation is still on and has not yet been completed.