ISHWARBHAI GOVINDBHAI KAILA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Amendment to be carried out forthwith.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioner has prayed for quashing and setting aside FIR being ACB C.R.No.I - 1 of 2016 registered with Rajkot City ACB Police Station, for the offences punishable under Ss. 7 , 12 , 13(1)(g) and 13(2) of Prevention of Corruption Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the petitioner herein.

(3.) Brief facts of the case are as under:-