INDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No. 179/2019 of Police Station A.C.B. Police Chowki, Jodhpur for the offence(s) punishable under Sec. (s) 7, 13, 13(1) (d), 13(2) of the Prevention of Corruption Act and Sec. 120-B IPC. He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the interrogation from the petitioners has already been completed and they are in judicial custody.