- (1.)The petitioner is in custody in case bearing First Information Report No. 7 dated March 25, 2002 under Sections 7. 13(2)88, 8.11 (2) 88, 13(1) E.R/W' 13.2.88 of the Prevention of Corruption Act, read with Section 120-B of the Indian Penal Code. Police Station Vigilance Bureau Flying Squad - I, Mohali. He was applied for grant of interim bail on the ground that his wife Mrs. Jasjot Kaur is in advance stage of pregancy and there is nobody to look after her.
(2.)The other facts mentioned in the bail application are that on the basis of an application moved by him, Court has already allowed him to become approver under Section 306 of the Code of Criminal Procedure. His application for regular bail was dismissed by the Sessions Judge, Ropar on May 29, 2002 and another application for interim bail was dismissed on June 20, 2002.
The prayer for interim bail has been opposed tooth and nail by Smt. Charu Tuli, Senior Deputy Advocate General, who appeared on behalf of the State.

(3.)After having heard both sides, we do not find any merit in the prayer made by the petitioner.