- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.
(2.) This is an application for grant of regular bail to the petitioner for the offence under Sections 7 and 13(2) and 13 (1)(d) of the Prevention of Corruption Act.
(3.) It is submitted by learned counsel for the petitioner that he was employed as a clerk in the Registry Office at Ranchi and he demanded Rs. 200/bribe for giving sale deed.;