AVESH MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.277/2023, registered at Police Station CPS ACB, District Jaipur for the offence under Sec. 7 of the Prevention of Corruption Act, 1988.

(2.) Learned counsel for the applicant submitted that the charge-sheet has been filed alleging the offence under the Prevention of Corruption Act, 1988 and neither any investigation nor any recovery is to be made from the present applicant and thus, prayed that the present applicant who is behind the bars since 19/10/2023, be enlarged on bail.

(3.) Learned Public Prosecutor vehemently opposed the bail application by contending that the applicant was nabbed red-handed taking bribe of huge amount of Rs.50,000.00 and therefore, no indulgence be granted to him.