PRIYANKKUMAR PRAHALADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I- C.R.No.5 of 2022 dtd. 2/11/2022 registered with ACB Police Station, District : Patan for offences under Sec. 7 , 12 . 13(1)(a) and 13(2) of the Prevention of Corruption Act and under Sec. 465 of the Indian Penal Code.

(2.) Learned Advocate Mr. V.A. Zala appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor Mr. Hardik Soni appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.