STATE OF GUJARAT Vs. MAHAVIRSINH NIRUBHA JADEJA

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure by the State of Gujarat for cancellation of bail granted to the original accused by the learned Additional Sessions Judge and Special Judge, Jamnagar vide order dtd. 13/8/2019 passed in Criminal Misc. Application No. 1161 of 2019 for the offence punishable under Ss. 7(a) , 12 and 13(1)(2) of the Prevention of Corruption Act, 1988 in connection with the offence registered being C.R. No.3 of 2019 before A.C.B. Police Station, Jamnagar.

(2.) The brief facts of the case are that the complainant had filed complaint being C.R. No.3 of 2019 before A.C.B. Police Station, Jamnagar stating that the present respondent and another co-accused had demanded Rs.1,50,000.00 for not taking action against the offence punishable under the provision of Prohibition Act .

(3.) Heard Ms. Maithili Mehta, learned APP for the applicant State of Gujarat and Mr. Maulik Soni, learned Counsel for the respondent.