RAMESHBHAI RAVJIBHAI MAKADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No.1/2020 registered with ACB Police Station, Jamnagar for the offences punishable under Sections 7(a) and 13(2) of the Prevention of Corruption Act, 198.8 as amended in 2018.

(2.) Heard learned Senior Advocate Mr. N.D.Nanavaty appearing with learned Advocate Mr. V.H.Kanara for the Applicant and learned APP Mr. Manan Mehta for the Respondent State through Video Conference. Submission of the Parties:

(3.) Learned Advocate for the Applicant / Accused has submitted that the Accused person is a Class-III employee and was caught red-handed while receiving a bribe (illegal gratification) of Rs.200/-. He is aged about 57 years He has further submitted that the charge sheet is filed and the investigation is over and therefore no need of the Applicant Accused for any further investigation. He also submitted that the Applicant Accused is innocent. He has family roots in the society and therefore, he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. He has further vehemently submitted that there is no direct involvement of the Applicant Accused in the present case so far as allegation is concerned. There are no antecedents against the Applicant Accused. He has therefore prayed that discretion may kindly be exercised and grant bail to the Applicant Accused.