ARIST ASHOK CHHAJED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973 ('the Code' for short), the applicant -original accused has prayed to release him on bail in case of his arrest in connection with the FIR being C.R.No.I - 3/2016 registered with ACB Police Station, Ahmedabad for the offences punishable under Sections 7, 8, 10, 11, 12, 13(1)(d), 13(2) of the Prevention of Corruption Act, 1988 and 120(B) and 114 of the Indian Penal Code.

(2.) Heard learned Senior Counsel Shri S.V. Raju with learned Advocate Shri Hardik Dave for the applicant and learned APP Ms. Nisha Thakore for the Respondent -State.

(3.) Learned Senior Counsel Shri S.V. Raju appearing with learned Advocate Shri Hardik Dave for the applicant submitted that except the allegation that the Phoenix Man Pvt. Ltd., of which the applicant and his mother are the directors was favoured in the matter of giving contract for appointment of computer data entry operators, supervisors, technicians etc., at the RTO check posts, there is no other allegation in the FIR. Mr. Raju submitted that the applicant is not alleged to have accepted any amount or shared the amount of revenue collected from the different check -posts in illegal manner. Learned Senior Counsel Shri Raju submitted that the other accused, who were found to have played active role in the matter of illegally collecting the amounts at the check posts are either released on regular or anticipatory bail.