KIRITSINH BALDEVSINH ZALA 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 the FIR being C.R. No.11205032231333/2023 registered with Mundra Police Station, Kutch for the offence punishable under Ss. 7, 8, 12, 13 and 13(2) of the Prevention of Corruption Act and under Ss. 365, 342, 389, 384, 120(B) and 114 of the Indian Penal Code.

(2.) Heard learned advocate, Mr. Ashish Dagli for the applicant and learned APP Mr. Dhawan Jayswal for the respondent - State of Gujarat.

(3.) Learned advocate for the applicant submitted that the so-called incident has taken place on 13/4/2023, for which, FIR has been lodged on 10/10/2023 and thus, there is gross delay in registration of FIR and no explanation has been given by the complainant for the same and in connection with the said FIR, the applicant has been arrested on 28/12/2023 and since then, he is in judicial custody. Learned advocate submitted that FIR is filed against total 6 accused persons, wherein the applicant is shown as accused no.1.