BHARATBHAI ARAJANBHAI KO. PATEL 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- 5 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:-