ROHITKUMAR HARJIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11205017210175 registered with Jakhau Police Station, District Kachchh for the offences punishable under Sections 7, 13(1)(a), 13(2) of the Prevention of Corruption Act.

(2.) Heard learned Advocate Mr. Ashish M. Dagli for learned Advocate Ms. Aishwarya H. Chaudhary for the Applicant and learned APP Ms. Monali Bhatt for the Respondent State.

(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent State of Gujarat.