HARJEET SINGH ALIAS HAPPY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Section 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No. 76 dated 11.04.2019 under Section 7 of the Prevention of Corruption Act, 1988 (for short, "the Act") and Sections 409 and 120-B IPC registered at Police Station Ajnala, District Amritsar Rural.

(2.) Learned senior counsel for the petitioner contended that the petitioner is in custody in this case since 13.04.2019. The main allegations are against co-accused Manjinder Singh only, whereas the petitioner was working as driver with the main accused. Investigation is already complete.

(3.) Learned State counsel as also learned counsel representing the complainant contended that the allegations against the petitioner are serious in nature and he is not entitled to be released on bail.