YASHPALDAN PRAKASHDAN GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. I-2 of 2020 with Navsari ACB Police Station, District-Navsari, for the offence punishable under Ss. 7(a), 12 of Prevention of Corruption Act.

(2.) Learned Senior Advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Senior Advocate for the applicant submitted that the application is filed in view of the liberty reserved by the Hon'ble Apex Court in order dtd. 5/10/2020 in Special Leave to Appeal (Criminal Misc. Application No. 4587 of 2020) to renew the bail application after framing of the charges. Accordingly, as the charges have been framed on 16/6/2021, present application under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail is filed.