BIPINBHAI GURJIBHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I-04 of 2018 with Tapi ACB Police Station, District-Tapi for the offence punishable under Sections 379, 120(B) and 114 of the Indian Penal Code, 1860 Sections 4(1), 4(1)(a), 21 of the Mines and Minerals (Development and Regulation) Act and Sections 13(1)(d)(2) and 13(2) of the Prevention of Corruption Act.

(2.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.