SUNIL KUMAR PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This application has been filed for regular bail to the petitioner in connection with ACB Ranchi PS Case No.19 of 2025 for the offence under Sec. 7(a) of Prevention of Corruption (Amendment) Act, 2018, pending in court of learned Special Judge, Anti-Corruption Bureau, Ranchi.

(3.) Learned counsel for petitioner submits that the allegations are made against the petitioner of demanding Rs.25,000.00 from the informant and the allegations of recovery is also there of said amount. He next submits that the petitioner is in custody since 17/10/2025 and the charge sheet has been submitted. He next submits that he has got instruction that if the petitioner will be granted regular bail the petitioner will not tamper with any evidence.