DINESHBHAI VERSHIBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Darshan Varandani for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondentA? State through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantA?accused has prayed for anticipatory bail in connection with the FIR being IA? C.R. No.B/11993010200009/2020 registered with Rapar police Station, District Kachchh for the offences punishable under Sections 7(A) , 7(C) and 13(2) of the Prevention of Corruption Act,1988.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.