(1.) Heard learned Advocate Mr.R. J. Goswami appearing with learned Advocate Mr.J. V. Vaghela on behalf of the applicant and learned Additional Public Prosecutor Mr.Raval on behalf of the respondent- State.
(2.) Issue Rule returnable forthwith. Learned APP for the State waives service of notice of Rule.
(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11194037220007 of 2022 registered with ACB Police Station, Jamnagar on 18/7/2022 for offences punishable under Ss. 7(a) , 13(1)(a) and 13(2) Prevention of Corruption Act , 1988.