PRAVINKUMAR DEVRAJBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Ms. Jayshree Bhatt has instruction to appear on behalf of the Original Complainant. She is permitted to file her appearance on behalf of the Original Complainant.

(2.) 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-5 of 2021 with TAPI ACB POLICE STATION, DISTRICT-TAPI for the offence punishable under Ss. 7, 12, 13(2) of the Prevention of Corruption Act.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.