KIRTAN ARVINDBHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I-6 of 2020 registered with Nadiad ACB Police Station, District: Kheda for the offences under Sections 7, 12, 13(1), 13(2) of the Prevention of Corruption Act, 1988 and section 201 of the Indian Penal Code.

(3.) Heard Mr. Chirag Parekh, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.