KATARA ANILKUMAR BHARATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this successive application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.I-11821008200746 of 2020 registered with Dahod Rural Police Station, Dist. Dahod, for the offences punishable under Ss. 406, 420 and 120B of the IPC and Sec. 66(d) of the Information Technology Act and Ss. 13(1)(a) and 13(2) of the Prevention of Corruption Act.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 6/5/2021 and charge-sheet has already been filed. Hence, further detention of the applicant is unwarranted.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.