Criminal Procedure Code, 1973 (CrPC) - Section 439 - Penal Code, 1860 (IPC) - Sections 120B, 201 and 420 - Prevention of Corruption Act, 1988 - Sections 7, 7A, 8 and 12 - Prevention of Money-Laundering Act, 2002 - Sections 3, 4 and 45 - Delhi Excise Policy Scam - Granting liquor licenses to traders in exchange for bribes - Bail denied - Detention or jail before being pronounced guilty of an offence should not become punishment without trial - If the trial gets protracted despite assurances of the prosecution, and it is clear that case will not be decided within a foreseeable time, the prayer for bail may be meritorious -Liberty to appellant to move a fresh application for bail in case of change in circumstances, or in case the trial is protracted and proceeds at a snail's pace in three months.