RAVI VALLABHBHAI DEDANIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11194039200005 of 2020 registered with Junagadh A.C.B. Police Station, District Junagadh for the offences under Sections 7(a), 13(2), 13(1)(a) of the Prevention of Corruption Act,1988.

(3.) The case of the prosecution is premised on the audio recording of the present complainant, which is recorded in the year September-October, 2018. From the contents of the FIR, it appears thereafter, that video had gone viral, which culminated into the registration of the First Information Report. The allegation against the present applicant is that he has demanded the bribe from one Amitbhai Dineschandra Parmar, who is serving as a Superior Field Worker in the Health Department of the Junagadh Mahanagar Palika and the applicant, who was serving as a doctor, had demanded the bribe of Rs.5,00,000/- in order to get his suspension period regularized. On the aforesaid video, having got viral, the Forensic Science Laboratory, accordingly had carried out necessary investigation and the applicant had cooperated with and it was found that the voice in the audio recording was of the applicant.