SHARWAN LAL KHUDIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.409/2021 of Police Station Anti Corruption Bureau, S.U. Jodhpur for the offence punishable under Ss. 13(1)-B and 13 (2) of Prevention of Corruption (Amended) Act, 2018. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned Public Prosecutor has opposed the bail application.

(3.) I have considered the arguments advanced before me and perused the material on record.