DHIRUBHAI BABABHAI SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mangukiya, learned advocate for the applicant and Ms.Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.I-5 of 2020 registered with ACB Anand Police Station for the offences punishable under Sections 13 (1) (b) and 13 (2) of the Prevention of Corruption Act, 1988.

(3.) Mr.Mangukiya, learned advocate appearing for the applicant submits that the petitioner has already retired and income of family members of the petitioner have been calculated for arriving at the conclusion that there is disproportionate asset held by the petitioner. He has also submitted that the petitioner has been arrested on 2.11.2020. He further submitted that investigation is almost over and entire case of the prosecution is based on documentary evidence. He has also submitted that the petitioner is not likely to flee away from justice and will abide by all the conditions that may be imposed by this Court. He further submits that considering the nature of evidence, role attributed to the applicant and punishment prescribed, this application for bail may kindly be considered and the applicant may be released on bail on conditions as may be deemed proper.