KANTIBHAI DEVSIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in the above captioned matters are interrelated those were heard analogously and are being disposed of by this common judgment and order.

(2.) The petitioner is sought to be prosecuted of the offence under Sections 213, 214, 217 and 120-B of the Indian Penal Code read with Sections 7, 8, 9, 12, 13(1) of the Prevention of Corruption Act, 1988 on the strength of a First Information Report registered with the DCB Police Station, Surat vide I-CR No. 37/2013.

(3.) Case of the prosecution:--