MOHANBHAI SAMBHAJI GULALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) 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.04 of 2021 with Tapi ACB Police Station, Tapi for the offences punishable under Sections 7 and 13(2) of Prevention of Corruption Act.