ARCHANA MUKESH RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Apprehending the arrest, the applicant herein seeks anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973, in connection with the FIR being C.R. No. 11205043200259 of 2020 registered with Bhuj City "B" Division Police Station, Dist.: Bhuj, for the offences punishable under Ss. 384 , 114 , 294B and 506(2) of IPC and under Ss. 7 , 12 , 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) The facts and circumstances giving rise to filing of present application is that, the applicant being public servant, has been charged with the offence under Sec. 7 , 13 , 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act' for short).

(3.) This Court has heard learned counsel Hriday Buch, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent State.