GIRISHKUMAR JAYANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, (hereinafterreferred to as 'the Code') the applicant-accused has prayed for anticipatory bail in the event of his arrest in connection with the FIR being C.R. No. I - 06 of 2020 registered with ACB Police Station, Vadodara City for the offenses punishable under Sections 13(1)(b) and 13(2) of the Prevention of Corruption Act.

(2.) In the FIR in question, mainly it is alleged that earlier one FIR being C.R.No.I-8 of 2017 was registered with the ACB Police Station, Vadodara City for the offence punishable under Sections 7 , 12 , 13(1)(d) and 13(2) of the Prevention of Corruption Act against the present applicant and another co-accused (original of Corruption Act against the present applicant and another co-accused (original accused No.1), who was caught red-handed while accepting the amount of illegal gratification. It is further stated that thereafter while the investigation was going on in the aforesaid FIR, it was decidedto initiate an inquiry as to whether the original accused No.1 holds assets disproportionate to his known source of income. It is allegedthat pursuant to the said inquiry, it came to know that during the check period between 01.04.2010 to 31.03.2019, the applicant the applicant holds assets worth Rs.1,26,28,029/- i.e. 64.91% disproportionate to his known source of income.

(3.) Heard learned advocate Mr. P.P.Majmudar for the applicant and learned APP Mr. Ronak Raval for the respondent - State.