DESAI ISHWARBHAI BIJOLBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of Rule on behalf of 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 I-C.R. No.02 of 2020 registered with ACB Police Station, Palanpur, District - Banaskantha for offence under Section 7 , 12 , 13(1)(A) and 13(3) of the Prevention of Corruption Act.

(3.) Heard Mr.B.A.Desai, learned advocate for the applicant and Mr.Mitesh Amin, learned Public Prosecutor for the respondent - State.