- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) Bail application has been filed on behalf of petitioner namely Saroj Kumar @ Bablu, who is in custody in connection with Vigilance Case No. 05 of 2016 arising out of ACB Jamshedpur P.S. Case No. 05 of 2016 for the offence registered U/Sections 7/13 (2)/8 of the Prevention of Corruption Act.
(3.) The petitioner has renewed the prayer for bail. Earlier prayer for bail was rejected vide order dated 04.02.2017 in B.A. No. 598 of 2017.;