LAKHANSINGH GIRDHARILAL MINA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Ashmita Patel waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail after filing of the charge-sheet in connection with FIR being C.R.No.2 of 2024 registered with Mahesana ACB Police Station for offence under Ss. 7, 13(1)(A), 13(2) of the Prevention of Corruption Act(Amended), 2018.

(3.) Learned senior advocate Mr.Nanavati appearing for the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.