YASHWANTBHAI SONUBHAI PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hiren Modi 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- 07 of 2020 with Tapi ACB Police Station, District Tapi, on 18.12.2020 for the offences punishable under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988.

(3.) Learned Advocate Mr. Modi for the applicant submits that the complainant has falsely implicated the present applicant in connection with the alleged offences. He submits that the complainant is a history sheeter and more than four offences are registered against him including under the Forests Act, Prohibition Act etc. He further submits that the applicant is Police Constable working since long and having unblemished service record and the investigation is almost over. Thus submitting he requests that this Court may release the present applicant on regular bail.