DIGUBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice on Rule for and on behalf of respondent State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant -accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 01 of 2021 registered with ACB Police Station, Dist. Botad for the offences under Ss. 13(1)(d)(2)(3) and 13(2) of Prevention of Corruption Act and under Ss. 465 , 467 , 471 and 120B of IPC.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence and due to political rivalry, the entire FIR has been filed. In the present case, previous sanction has not been taken by IO from Government and there is delay of 4 years in lodging the FIR.