AMIN MIR AND ORS. Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioners seeks bail in anticipation of arrest in connection with case registered as FIR No.24/2013 P/S Crime Branch for commission of offences punishable under Sections 5(1)(d) r/w 5(2) of Prevention of Corruption Act, 420, 406, 201 and 120-B RPC. The investigation of the case is monitored by this Court in Public Interest Litigation titled Court on its own motion Vs. State of J&K & Ors (PIL No.15/2013). It is in view of the same, the instant application has been listed before this bench.

(2.) After investigation, charge sheet(challan) against various accused persons has been presented. Now a supplementary charge sheet(challan) has also been presented in which allegations against the accused No.11 (petitioner in bail application No. 39/2014) and his son arrayed as accused No.10 are as under:

(3.) Allegations against the accused No.14 (petitioner in bail application No. 33/2014) and his son arrayed as accused No.13 are as under: