(1.) Heard Mr. D. Das, learned Sr. Counsel appearing for the accused petitioner. Also heard Mr. M. Phukan, learned Public Prosecutor, Assam for the state respondent.
(2.) This petition under Sec. 439 Cr. P.C. is filed by the accused Shri Rakesh Kumar Paul, the then Chairman, Assam Public Service Commission ('A.P.S.C.' for short), seeking his release on bail in connection with Special Case No. 5/2017 corresponding to Bhangagarh P.S. Case No. 159/2017 under Ss. 120B/420/468 of the IPC read with Ss. 7/13(1)(a)(b) (d)/13(2) of the Prevention of Corruption Act, 1988 ('P.C. Act' for short).
(3.) The Scanned copy of the case record along with the case diary and status report, as called for, is placed before the Court.