OMPRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 134/2022 registered at Police Station C.P.S. A.C.B. Jaipur (Chowki Bikaner) for the offence under Sec. 7 of Prevention of Corruption (Amendment) Act, 2018.

(2.) Heardlearned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the petitioner is behind the bar for last more than one month. The petitioner is a private person, against whom false allegations have been made. On the above grounds, learned counsel for the petitioner prays that the petitioner may be enlarged on bail.