LACHHMAN DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Lachhman Dass (petitioner in Cr. M. 6244-M/99) and Jagjeet Singh Walia (petitioner in Cr. M. 7110-M/99) have approached this court under Section 438 Cr.P.C. for bail in anticipation of arrest in F.I.R. No. 73 dated 22.2.1999 of Police Station City, Kaithal under Section 7 of the Prevention of Corruption Act, 1988. Both the petitions are disposed of by this common order.

(2.) The main allegations in the F.I.R. registered on the complaint of Balbir Singh are as follows :

(3.) I have heard the counsel for both the sides.