VASANTKUMAR TALSIBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant- accused has prayed for anticipatory bail in connection with the FIR being C. R. No.11 of 2020 registered with ACB Police Station, Palanpur, District Banaskantha for the offence punishable under Sections 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988.