RAM YASH RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner prays for anticipatory bail in a case under Sections 467, 468, 471, 409, 109, 120B and 201 of the Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act.

(3.) The allegation against the petitioner was made by one Prem Chandra Ojha, admittedly an employee of the Civil Surgeon office whose services had been terminated on the ground of having obtained it in forged and fake manner.