JAGDISHBHAI GOPALBHAI 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 FIR being I-C.R. No. 2 of 2020 registered with A.C.B. Police Station, Junagadh for the offences punishable under Sections 7(A)(B)(C) and 13(2) of the Prevention of Corruption (Amendment) Act, 2018.

(2.) Heard learned advocate Mr.Nirav Sanghavi for the Applicant and learned APP Mr. LB Dabhi for the Respondent State through Video Conference.

(3.) The brief facts of the present case is that an FIR came to be lodged by complainant stating that he had made an online application for converting agricultural land into non-agricultural land and for granting the said application, the applicant had demanded Rs.3,90,000/- considering Rs. 30/- per meter and thereby demanded Rs.3,00,000/- and was caught taking bribe of Rs.1,00,000/- during the trap and so the said FIR came to be lodged.