MANISH K. RAO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Criminal Application is filed by the petitioner seeking following reliefs :

(2.) Brief facts of the case are that the petitioner was arraigned as an accused in connection FIR being RC 20(A)/99- GNR lodged with CBI, Gandhinagar for the offences punishable under Ss. 420 and 120(B) of IPC and Sec. 13(2) r/w Sec. 13(1)(d) of Prevention of Corruption Act. The petitioner was arrested on 29/1/2022 in pursuance to the aforesaid FIR.

(3.) Mr.Parthiv Shah, learned counsel appearing for the petitioner, submitted that the petitioner is doing a business under the name and style of "D & R Market' and his wife having a beauty parlor since more than 10 years at USA. It is further submitted that the petitioner is also facing financial difficulties as well as legal difficulties at USA and that the petitioner has to submit Federal and State Income Tax which are also not filed by the petitioner as his approval and signature is required. It is also pointed out that the grocery store run by the petitioner is in violation of an ordinance issued by Local Fire Department and in that regard, notice has also been issued. Under the above circumstances, the petitioner wanted to visit USA for a period of two months.