RAVJIBHAI MANSUKHBHAI DHAREVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, learned APP waives service of Rule for the 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.5/2020 registered with ACB Police Station, District Jamnagar for offence under Sections 13(1)(a), 13(2) and 12 of the Prevention of Corruption Act (Amendment 2018) and Sections 406, 409, 467, 468, 471, 120B and 34 of IPC.

(3.) Heard Mr. Meet Pansuria, learned counsel for the applicant and the learned APP through Video Conferencing.