PARIKSHITSINH PRABHATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ashish M. Dagli for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) The applicant herein, who is working as Unarmed ASI, had been arraigned as an accused in connection with FIR being C.R. No. 02 of 2021 registered with ACB Police Station, Gandhidham, District Kutch-West, on 8/3/2021 for offences punishable under Ss. 13(1)(b) and 13(2) of the Prevention of Corruption Act, apprehending his arrest, has preferred this application for being released on anticipatory bail.

(3.) Learned Advocate Mr. Dagli for the applicant would submit that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.