PANKAJKUMAR NATHUBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.-I No.13 of 2020 registered with ACB Police Station Palanpur, Dist. Banaskantha for the offences punishable under Sections 7, 12, 13(1)(a), 13(2) of the Prevention of Corruption Act. .

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and the learned Additional Public Prosecutor through Video Conference.