KAMSINGBHAI TALSINGBHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with I-C.R. No.02/2020 registered with ACB Police Station, District Chhotaudepur for the offences punishable under Sections 7(a) and 12 of the Prevention of Corruption (Amendment) Act, 2018.

(2.) Heard learned Advocate Mr. A.A.Zambuawala for the Applicant and learned APP Mr. Manan Mehta for the Respondent State through Video Conference. Submission of the Parties:

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