CHAMANLAL HIRABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 CR No. 08/2018 dtd. 24/4/2018 registered with ACB Police Station, Palanpur, for the offences under Ss. 13(1)(e) and 13(2) (disproportionate assets case) of the Prevention of Corruption Act , 1988.

(2.) Brief facts giving rise to file present application are t

(3.) The applicant apprehending his arrest preferred application before the Sessions Court, Palanpur, Dist.: Banaskantha, seeking Anticipatory bail, which came to be rejected vide order dtd. 12/7/2018. the learned Sessions Judge, while rejecting the application observed that the offence being a grave in nature, the application is required to be rejected.