DEEP PRAVINBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I-2 of 2020 before Jamnagar ACB Police Station for the offences under Sections 12 , 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 and under section 465 , 468 and 34 of the Indian Penal Code.

(3.) Mr. Kanara, learned advocate for the applicant submits that the FIR has been lodged on a complaint by one Amarsang Devsangbhai Parmarallegations. In the said FIR it is stated that under the scheme of Mahatma Gandhi Swachhata Mission, Nirmal Gujarat Individual Toilet Construction Scheme, almost about 400 toilets were constructed by the concerned trust/organization and there are allegations of misappropriation of funds leading to the loss to State Exchequer amounting to Rs. 78,800/-. He submits that the original accused Nos. 1 and 2 are released on anticipatory bail by this Court. He submits that the role attributed to the applicant is very similar to role played by said accused persons. He therefore urges that the present applicant may also be released on anticipatory bail.