BHAVESH KALIDASHBHAI KAMBADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Pathan, learned advocate for the applicant and Mr. Patel, learned APP for the respondent State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11191027210907 of 2021 registered with Karanj Police Station, Dist. Ahmedabad, for the offences punishable under Ss. 420, 465, 467 , 468, 470, 471, 477(A) and 114 of IPC and Sec. 13(2), 13(1) of the Prevention of Corruption Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 22/7/2022. He further submitted that the applicant has not played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.