DEEPAK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application has been filed under Ss. 439 and 440 of the Code of Criminal Procedure for grant of bail in connection with Special Vigilance Dhanbad (A.C.B.) P.S. Case No.10 of 2023 for the offence under Sec. 7 of the Prevention of Corruption (Amendment) Act, 2018 pending in the Court of learned District and Addl. Sessions Judge-X, Dhanbad.

(2.) It has been contended on behalf of the petitioner that he has been falsely implicated in this case which itself could be evident from the F.I.R. and the report submitted by the Trap Team that there is no recovery from the possession of the petitioner said to be given by way of gratification, but even then, the petitioner is languishing in judicial custody since 30/9/2023.

(3.) While, on the other hand, learned Addl. Public Prosecutor appearing for the State has vehemently opposed the prayer for bail. He has raised a ground that the chemical has become pink in colour which demonstrates that the petitioner has received the amount of gratification.