THAKUR PRASAD SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard learned senior advocate Mr.J.M.Panchal for learned advocate Mr.Tejas Barot for the applicant, learned advocate Mr.R.C.Kodekar for CB and learned Additional Public Prosecutor Mr.J.K.Shah for the Respondent - State.

(2.) By this application filed under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant is seeking release on regular bail in connection with the FIR No. RC0292022A0003 dtd. 15/7/2022 registered with CBI, ACB, Gandhinagar Police Station, Gandhinagar for offences punishable under Ss. 120B of the Indian Penal Code, Sec. 7, 7A, 8 and 9 of the Prevention of Corruption Act, 1988.

(3.) Learned senior advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.