BHAGWANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.157/2022 of A.C.B. Jalore, registered at Police Station Anti Corruption Bureau, Jaipur for the offence punishable under Sec. 7 of Prevention of Corruption (Amended Act), 2018. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the petitioner has completed the custody period of 30 days.