ANILBHAI RAMJIBHAI DAMBHELKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Shakeel Qureshi for the applicant and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for being released on regular bail in connection with F.I.R. registered as C.R. No.I- 06 of 2020 with Tapi ACB Police Station, District Tapi, on 15.12.2020 for the offences punishable under Sections 7(A) and 13(2) of the Prevention of Corruption Act, 1988.

(3.) Learned Advocate Mr. Qureshi for the applicant submits that perusal of the complaint reveals that the complaint was filed only on the basis of demand on 27.06.2018 and 29.06.2018 on which dates as per the complaint itself the trap had failed. He submits that as such there is no material against the present applicant which would involve him with the present alleged crime. He further submits that the complaint itself is filed after such a long duration, and more particularly since the applicant is a police official, therefore this Court may release the present applicant on regular bail.