GOPAL LAXMANBHAI UDHAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No.RC0292015A0016 of 2015 with CBI-ACB Police Station, Gandhinagar for the offences punishable under Sections 420, 467, 468, 471, 109 and 120-B of the Indian Penal Code and under Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-