NILESHBHAI CHHAGANBHAI MAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Sharma, 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.1 of 2024 registered with the Gir Somnath ACB Police Station for the offence punishable under Ss. 7(1), 12, 13(1) and 13(2) of the Prevention of Corruption Act, 1988 read with Sec. 120B and 34 of the Indian Penal Code.

(3.) Learned advocate for the applicant submitted that the so-called incident has taken place on 30/12/2023 for which, the FIR has been lodged on 5/1/2024 and the applicant has been arrested in connection with the same on 27 th February, 2024 and since then, he is in judicial custody. Learned advocate submitted that now the investigation is completed and present application is filed after submission of the charge-sheet. It is, therefore, urged that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.