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Judgment
7 paragraphs · 160 wordsNandita Dubey, J
This is the first application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.
The applicant is in custody since 29.08.2022 in connection with Crime No.44/2020 registered at P.S. Special Police Establishment Lokayukt, District Sagar (M.P.) for the offence punishable under Sections 7, 13(1)(B) and 13(2) of the Prevention of Corruption Act, 1988.
Earlier the applicant was granted bail by the trial Court and he was on bail till 29.08.2022. However, after filing of the charge-sheet when he appeared before the trial Court he got arrested and sent to the jail.
Considering the fact that earlier also the applicant was on bail and he has not misused that liberty, this application is allowed.
It is directed that the applicant be released on bail on the same terms and conditions as put up by the trial Court for his appearance on the dates given by the concerned Court.
Certified copy as per rules.