VAGHJIBHAI MULUBHAI DAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(2.) 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.8 of 2020 with ACB Police Station, Amreli for the offences punishable under Sections 13(1)(e), 13(1)(b) and 13(2) of Prevention of Corruption Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.