RAMENDRASINH JAYSINH KUSHVAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 - 02/2021 with Bharuch ACB Police Station for the offences punishable under Sections 13(1)(a) r/w section 13(2) of the Prevention of Corruption Act and u/s 409, 465, 466, 467, 471, 477(A), 120(B) of the IPC.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.