- (1.) Leave granted. The appellants have been arrested on 10-10-2000 in connection with offence under section 13(2) of the Prevention of Corruption Act besides sections 467 and 471 of the Indian Penal Code. As bail was rejected by the trial Court and the High Court, the appellants have moved these applications.
(2.) After hearing learned Counsel for the appellants and Mr. Altaf Ahmed, learned Additional Solicitor General for the respondent, we do not find any particular reason to keep these appellants in jail for any further period. We, therefore, order to release them on bail on each furnishing a bond in the sum of Rs. 1,00,000/- each (Rupees one lac only) with two solvent sureties to the satisfaction of the trial Judge. The appeals are allowed. Appeal allowed.;