LAWS(GJH)-2023-3-1442

KALSINGBHAI PRATAPBHAI PATEL Vs. STATE OF GUJARAT

Decided On March 24, 2023
Kalsingbhai Pratapbhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R.No.01 of 2023 registered with ACB Police Station, District Dahod for the offences punishable under Ss. 7(A) and 13(B) of the Prevention of Corruption Act.

(3.) Learned advocate for the applicant submits that considering the nature of offence and role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.