BHAUMIK DILIPKUMAR GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with an FIR being C.R.No.1?03 of 2019 registered with Valsad and Dang A.C.B. Police Station, Dist. Valsad for the offences punishable under Sections 13(1)(a), 13(2) of the Prevention of Corruption Act, 1988 and under Sections 409, 465, 466, 467, 471, 476(A), 120B, 34 of the Indian Penal Code, 1860.

(3.) The brief facts of the present case are as under :?