NASIRKHAN ABDULAKHAN TURK PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11194075220004 of 2022 registered with Gir Somnath ACB Police Station, District Gir Somnath for the offence punishable under Ss. 7 and 13(2) of the Prevention of Corruption Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, even the FSL report also speaks of probable identity, which is not the strict and sure proof to involve the present applicant into the offence and the present applicant has been implicated in the present FIR only on the basis of the report of the FSL, which per se is a doubtful, and therefore, he has requested to enlarge the applicant on regular bail.