MUKUNDBHAI MANUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Mr. Pranav Trivedi waives service of notice of rule on behalf of respondent- State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No. I - 05 of 2020 registered with Vadodara City ACB Police Station, District : Vadodara, for offence under Section 7A of the Prevention of Corruption Act.

(3.) Learned Senior advocate, Mr. Nirupam Nanavaty for Mr. Yash Nanavaty, learned advocate for the applicant, submitted that the chargesheet has been filed against the applicant under Section 7A of the Prevention of Corruption Act, 1988. He submitted that the allegation levelled against the applicant is that the applicant as an advocate took undue advantage to influence public servant by exercise of personal influence. He further submitted that the applicant is serving as an advocate so his role would be of advising his client. Taking into consideration the fact that the applicant being advocate, senior citizen aged about 76 years and chargesheet has been filed, as also to the fact that the punishment prescribed under Section 7A of the Act may extent to seven years, he prayed for bail.