BHARATJI MOHANJI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being C.R. No.10 of 2022 registered with Ahmedabad Rural ACB Police Station for offences punishable under Sec. 7 , 13(1) and 13(2) of the Prevention of Corruption Act.

(2.) Learned advocate Mr. Bhatt for the applicant submitted that the applicant was serving as Peon. There is nothing on record to suggest that the aspects of demand and accepted are fulfilled in this case. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP submitted that there is recorded mobile conversation to show that the applicant had demanded bribe money from the complainant, which shows the involvement of the applicant. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.