RUTUBEN JAYANTIBHAI CHOTLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Maulik Nanavati for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Dabhi waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. I-02 of 2022 registered with Chhota Udepur ACB Police Station, Dist. Chhota Udepur on 16/6/2022 for offences punishable under Ss. 7(A) , 12 , 13(1)(a) and 13(2) of the Prevention of Corruption Act .