ABDUL LATIF ISHAK BHATUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Affidavit filed on behalf of the respondent is taken on record.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, ("the Code") the applicant - original accused has prayed to release him on bail in case of his arrest in connection with the FIR being Cr. R. No.05/2016 registered with ACB Godhra Police Station, Panchmahals, for the offences punishable under Sections 7, 8,12,13(1)(a), 13(2) and 15 of the Prevention of Corruption Act, 1988 and section 34 of the Indian Penal Code.

(3.) Learned Advocate Mr.Parmar for the applicant submitted that the applicant is not alleged to have accepted any amount as bribe from the complainant and he is just shown to be present at the office of the main accused. Mr. Parmar submitted that the co -accused facing similar allegations as levelled against the present applicant have been released on anticipatory bail by the coordinate bench of this Court and therefore even on the ground of parity, the applicant deserves to be granted the anticipatory bail in connection with the FIR at Annexure A.