BHAUMIK DILIPKUMAR GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent State. 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.I-11 of 2018 with Dahod ACB Police Station for the offences punishable under Sections 13(1)(a), 13(2) of Prevention of Corruption Act as well as under sections 409, 465, 466, 467, 471, 476(A), 120B and 34 of IPC.

(3.) The case of the prosecution is as under :-