BHAGIRATSINH KHUMANSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the respondent State.

(2.) This successive bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.11194070200004 of 2020 with Surendranagar ACB Police Station, District Surendranagar, for the offences punishable under Sections 7(a) and 13 (2) of the Prevention of Corruption Act.

(3.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.