BADAL NILESHBHIA CHOTALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Katheria, learned APP waives service of notice of Rule on behalf of respondent State.

(2.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the alleged allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.

(3.) Per contra, learned APP appearing for the resopndent State authority opposed the present application contending that demand and acceptance of illegal gratification has been, prima facie, proved against the applicant. There is active participation of the applicant in commission of offence and, therefore, he prayed to dismiss the present application.