BALARAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 130/2019 registered at Police Station ACB Jaipur, Rajasthan, ACB Chowki, Nagaur for the offences punishable under Sec. 7 of the Prevention of Corruption (Amended) Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the accused petitioner is in custody since 25/5/2019 and the allegation levelled against the petitioner is that he sought bribe.