YOGENDRABHAI SHANKARBHAI SONARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.I-05 of 2021 registered with ACB Police Station, District Ahmedabad Rural for the offences under Ss. 465 , 468 , 471 and 120B of the Indian Penal Code, 1860 and under Ss. 13(1)(C) and 13(2) of the Prevention of Corruption Act.

(3.) The brief facts of the case are as under:- 3.1. It is alleged that during the period of 2016-2017, the applicant and other accused had misused the power in the capacity of Talati-cum-Mantri, Sarpanch of Village Sankod, Taluka Viramgam, District Ahmedabad. It is further alleged that they forged and fabricated the bill of Rs.16,12,950.00 regarding the grant amount, which was given by the State Government. It is further alleged that accused misused the said grant amount.