YATINBHAI MADHAVBHAI PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate for the applicant and learned APP for the respondent-State.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 7(a) , 7(A) and 12 of the Prevention of Corruption Act 1988 and Prevention of Corruption (Amendment) Act , 2018 for which FIR came to be registered at C.R. No.I-20 of 2020 with ACB Police Station, Chhotaudaypur.

(3.) On consideration of the rival submissions, it appears that the charge-sheet has been filed with no attribution to the petitioner of demanding and accepting the tainted money under the Prevention of Corruption Act and co-accused who has accepted the money has been admitted to bail by a co-ordinate Bench. Thus, in the opinion of this court, the petitioner is entitlted to bail; however on the condition of his co-operating with the investigation as pointed out by the leanred APP since investigation is likely to be continued even after charge-sheet.