(1.) Leave granted.
(2.) Aggrieved by the dismissal of his bail application by the High Court of Gujarat at Ahmedabad, a person who is cited as A-1 in the First Information Report in Crime No.I-I/5/201 dated 26.06.2019 for alleged offences under Sections 406, 409, 420, 465, 468, 471 and 120B of the Indian Penal Code and Section 13(1)(d) of the Prevention of Corruption Act, 1988, has come up with the above appeal.
(3.) We have heard Mr. Harish Salve and Mr. Siddhartha Dave, learned Senior Counsel appearing for the appellant; Mr. Tushar Mehta, learned Solicitor General appearing for the State of Gujarat and Mr. Mukul Rohatgi, learned Senior Counsel appearing for Gujarat Maritime Board.