DHARMESHBHAI MANIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Apprehending his arrest, the applicant Dharmesh Patel herein is seeking pre-arrest bail, under Sec. 438 in connection with FIR being I.CR. No. 15 of 2019 registered with ACB Police Station, Ahmedabad City.

(2.) On 5/8/2019, FIR is registered for the commission of offence under Sec. 13(2) read with Sec. 13(1)(b) of the Prevention of Corruption Act, 1988 and 109 of the Indian Penal Code, against the 7 persons. Accused no. 1 - Chandrakant Pandya is Public Servant, whereas, accused no. 2 and 3 - Radhika Pandya, Bhumika Pandya are daughter of accused no. 1. The accused no. 4 - Kamini Aacharya is the niece of A-1, whereas, Dharmesh Manilal Patel, Chandrakant Ranchhodlal Patel and Suketu Patel (A-5, 6 and 7) are relative of A-1.

(3.) In the aforesaid facts, the applicant herein impleaded as accused no. 5 in the alleged offence, as he had abetted and conspired with the principal accused and others in commission of the alleged offence.