RAJKUMAR SAHNI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioner and for State-ACB.

(2.) This application has been filed for regular bail to the petitioner in connection with A.C.B. Ranchi P.S. Case No.16 of 2025, for the offence under Sec. 7(a) of Prevention of Corruption Act, pending in court of learned Special Judge, A.C.B., Ranchi.

(3.) Learned counsel for petitioner submits that the allegations against the petitioner is there of demanding Rs.20,000.00. He then submits that the petitioner is in custody since 29/8/2025. He further submits that charge sheet has already been submitted. He then submits that he has got instruction that if the regular bail to the petitioner is granted, the petitioner will not tamper with any of the evidence.