SUNILBHAI RASIKBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecution waives service of notice of Rule on behalf of the respondent-State.

(2.) Heard the learned advocates for the respective parties.

(3.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-11 of 2022 with ACB Police Station, Gandhinagar, for the offences punishable under Ss. 7(a), 12 and 13(2) of The Prevention of Corruption (Amendment) Act, 2018.