MUKESHBHAI HAMIRBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for respondent ' State of Gujarat.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.05/2023 registered with the Morbi ACB Police Station for the offence punishable under Ss. 7(a), 12 and 13(2) of the Prevention of Corruption Act.

(3.) Learned advocate for the applicant submitted that the so-called incident has taken place on 20/12/2023, for which, the FIR has been lodged on 21/12/2023 and the applicant has been arrested in connection with the same on 21/12/2023 and since then, he is in judicial custody. Learned advocate submitted that now the investigation is completed and after submission of the chargesheet, the present application is preferred. Learned advocate submitted that there is no recovery or discovery pending at the instance of the present applicant. Learned advocate submitted that identically situated co-accused has been considered by this Court. It is, therefore, urged that considering the nature of the offence and on the ground of parity, the applicant may be enlarged on regular bail by imposing suitable conditions.