SURESHKUMAR KANTILAL MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent -State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R.No.I -6/2015 registered with Banaskantha ACB Police Station, Palanpur for the offence punishable under Sections 7,12,13(B)(D)and 13(2) of the Prevention of Corruption Act, 1988.

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