HIMMATBHAI SOMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent-State.

(2.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being C.R. No.I-181 of 2019 registered with Dahod Rural Police Station, District Dahod for the offences punishable under sections 406 , 409 , 420 , 465 , 468 , 471 , 120B and 114 of IPC and section 13(1)(A)(B) of the Prevention of Corruption Act, 1988.

(3.) Mr. Shivangkumar Trivedi, learned advocate for the applicant, submitted that the alleged incident is said to have been committed in the year 2010-2011 whereas, the impugned complaint came to be registered on 21.12.2019. Thus, there is a delay of about nine years in filing the impugned complaint. It was submitted that the applicant had given a reply to the show- cause notice issued by the competent authority on 20.11.2018.