PRADEEP N SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS is an application under Section 438 of the Code of Criminal Procedure, 1973, wherein the accused?applicant has prayed for anticipatory bail in connection with the offence registered with Rajkot Zone Police Station, State CID Crime vide CR No. I?3 of 2010 for the offences punishable under Sections 7, 11, 13(1)(2) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) CASE of the prosecution in brief can be summarized as under: -

(3.) THE record reveals that on 15.2.2011, the learned Single Judge of this Court (Coram : Akil Kureshi, J.) passed an order of interim anticipatory bail on the ground that if no protection is granted, then, the anticipatory bail application by the time it is taken up for further hearing may become infructuous. It appears that this order dated 15.2.2011 is still in force but at no point of time, the investigating agency thought fit to arrest the accused?applicant in connection with the present offence.