JITENDRAKUMAR BHANUKUMAR RAO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE both these applications for anticipatory bail arise from an information reduced into writing in the Station Diary, those were heard analogously and are being disposed of by this common order.

(2.) THESE applications are with a prayer for anticipatory bail, as both the applicants, one an Assistant R.T.O and the other, a person alleged to be working in the premises of the RTO Office, are apprehending arrest on the basis of a Janwajog Entry No.1 of 2015, registered at the ACB Police Station, Ahmedabad City, on 3.2.2015.

(3.) IT appears from the materials on record that some information was received by the ACB Police Station as regards the corrupt practice at the RTO Office by some Officers. Such information appears to be in general. However, the same was reduced into writing and on the basis of the same, the residential premises of the Assistant RTO, namely Jitendrakumar Rao was searched. It was found that he has a two -storied house and he owns a Honda Mobiliyo car, worth Rs. 12 lac. It also appears that an amount of Rs. 15,000/ - was recovered from him in cash. So far as the other applicant is concerned, he is not a public servant, but seems to be an agent of the RTO Officers. His personal search resulted in recovery of around Rs. 60,000/ -.