DEVEN DANABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for grant of Regular Bail in connection with I-C.R. No.28 of 2019 registered with Ahmedabad City ACB Police Station, for the offences punishable under Sections 7 and 13(1) of the Prevention of Corruption Act (for short 'PC Act').

(2.) Heard learned Advocate Mr. N.D.Nanavaty for learned Advocate Mr. Yash N. Nanavaty for the Applicant and learned Public Prosecutor Mr. Mitesh Amin for the Respondent State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has submitted that the charge sheet has been filed, that the present Applicant is suspended from service, that his headquarter is fixed. That the Applicant Accused is innocent and as he has not taken part in the offence as alleged. He has family roots in the society and therefore, he is not likely to flee away from justice. That the coordinate Bench of this Court has granted temporary bail for 10 days. Thereafter he has surrendered before the jail authority. The voice sample of the Applicant was collected in Junagadh case. That the voice sample of the Applicant Accused is not collected for the Ahmedabad case. That the Applicant Accused has shown his willingness for voice sample, the date was fixed for going to FSL Gandhinagar but due to certain reasons, the investigating officer could not come to take the applicant to the FSL. It is further submitted that at present also the Applicant is duty bound and ready and willing to remain present for voice spectography as and when he may be asked. That he will abide by whatever conditions imposed by the Hon'ble Court. He has therefore prayed to grant bail to the Applicant Accused.