RANJITSINGH MANUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Maulik Nanavati, learned advocate for the applicant and Mr.Pranav Trivedi, learned APP for the opponent State through video conference.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the First Information Report registered with the ACB Police Station, Ahmedabad City vide I?C.R.No.2 of 2020 for the offences punishable under Sections 7 , 12 , 13(1) of the Prevention of Corruption Act, 2018.

(3.) The learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He has submitted that there are three accused in the present case and out of them the person who had taken money from the complainant is released on bail by the trial Court. He has further submitted that at the time of raid, present applicant was not present or he has not taken money at all. He has also submitted that at the time of raid and drawing out the panchnama, other co?accused who had taken money had not talked with the present applicant but it is alleged that he had talked with another co?accused. He has also submitted that as per allegation mentioned in the FIR there was conversation between the present applicant and the complainant but it is prior to the present incident of the raid. He has also submitted that there is no evidence that the present applicant has taken money, earlier or at the time of raid, on his behalf. He has also submitted that charge?sheet has been filed and the applicant is in jail since long time. Therefore, he prays to release the present applicant on regular bail.