SANGEETABEN KALPESHKUMAR PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Zubin Bharda appearing with learned Advocate Ms.Tasnim Zabuawala appearing for applicant in Criminal Misc. Application No.2736 of 2021, learned Advocate Mr.Siddharth Dave appearing for applicant in Criminal Misc. Application No.2300 of 2021, learned Advocate Mr.Dipen Dave for the applicant in Criminal Misc. Application No.3574 of 2021 and learned Additional Public Prosecutor Mr.Ronak Raval on behalf of the respondent-State.

(2.) By way of these applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - original accused Nos.1, 2, and 3 pray for being released on anticipatory bail in connection with FIR No.11194013200006 of 2020 (No.6 of 2020) registered with Anti-Corruption Bureau (ACB) Police Station, Ahmedabad on 31/12/2020 for offences punishable under Ss. 13(1)(d) , 13(2) , 12 of Prevention of Corruption Act, 1988 and Ss. 464 , 467 , 471 , 120(b) of the Indian Penal Code.

(3.) It appears that learned Coordinate Benches vide various orders have been pleased to protect the present applicants at the relevant point of time when the application had been preferred and whereas such interim protection has continued till date.