DHAVALBHAI KACHARABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned PP waives service of notice of rule on behalf of respondent-State.

(2.) Heard Mr. A.D. Shah, learned advocate for the applicant and Mr. Mitesh Amin, learned PP for the respondent-State.

(3.) By way of the preferring the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant seeks grant of anticipatory bail in the event of his arrest in connection with the FIR being C.R.No.13 of 2018 registered with Palanpur A.C.B. Police Station, Banaskantha, for the offences punishable under Sections 8, 10, 12, 13(1)(a) r/w Section 13(2) of the Prevention of Corruption Act and Sections 409, 465, 466, 467, 471, 476(A) r/w Section 120-B and 34 of the Indian Penal Code.