ARVINDKUMAR PANNALAL VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being C.R.No.8 of 2016 registered with Valsad and Dang ACB Police Station, District: -Valsad for the offences punishable under Sections 7, 12, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988.

(2.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for the respondent -State.

(3.) Learned advocate for the applicant submits that the applicant is an innocent person, however, he has been falsely implicated in the alleged offence. It is also submitted that substantial part of investigation is over and therefore, now there is no possibility of tampering the evidence. It is also submitted that there is no criminal antecedents against the applicant. He further submits that the applicant is ready and willing to abide by all the conditions which may be imposed by this Court and, therefore, he may be enlarged on regular bail.