RAJVI TRADING CO. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Tushar Chaudhary for the applicant and learned APP Mr.Kodekar for the respondent State.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.Kodekar waives service of Rule on behalf of the respondent - State.

(3.) By way of this successive anticipatory bail application, the applicant seeks to be enlarged on anticipatory bail in connection with the FIR No.11195016210589 of 2021 registered with Deesa North Police Station, District Banaskantha on 14/10/2021 for the offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 167 and 120(B) of IPC and under Ss. 13(1)(b) and 13(1)(c) of the Prevention of Corruption Act.