JAYDEEPKUMAR VISHNUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with the FIR being I-CR No. 4/2020 registered with ACB Police Station, Dahod for the offences punishable under Sections 7(a) , 7(A) , 12 , 13(2) of the Amendment Act of Prevention of Corruption Act, 1988.

(2.) Heard learned Advocate Mr. Sunil S. Joshi for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent State through Video Conference.

(3.) Rule. Learned APP waives service of Rule for the Respondent State of Gujarat.