ARUN KUMAR SINHA Vs. CBI

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Both these applications since arise out of common first information report, they are being disposed of by this order.

(3.) These are the applications for grant of regular bail on behalf of the petitioners in a case under Sections 120B, 420, 380 and 409 of the Indian Penal Code and Sec. 13(2) read with Sec. 13(1)(c)(d) of the Prevention of Corruption Act.