NITESHSINH GAMBHIRSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No. 5 of 2020 registered with Jamnagar ACB Police Station, Jamnagar for offence under Sections 13(1)A, , 13(2) and 12 of the Prevention of Corruption Act as well as Sections 406, 409, 467, 468, 471, 120(B) and 34 of the IPC.

(3.) Heard Shri Y.J.Patel, learned counsel for the applicant and Shri Dharmesh Devnani, learned APP for the State through video conferencing.