RAJESH CHANDULAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail at the instance of a public servant anticipating arrest in connection with the First Information Report bearing I-C.R. No.6/2018 registered with the ACB Police Station, District Ahmedabad, for the offences punishable under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) One Manishkumar Ishwarlal Koshti lodged a first informant report dated 16.04.2018 at the concerned police station, inter alia, stating as under:

(3.) Thus, it appears from the materials on record that the first informant had a contract of putting hoardings in the hospital in which the applicant is serving as a Medical Superintendent and Professor of Surgery. There was a pending bill of about Rs.1,17,000/- of the first informant. The first informant was requesting to clear the bill. At this point of time, when the investigation is in progress, something very clinching and important material has been pointed out by the learned APP appearing for the state. It is in the form of a transcript of the telephonic conversation between the applicant herein and the first informant. I have gone through the transcript of the telephonic conversation. The telephonic conversation on record speaks for itself subject to the verification of its authenticity in the course of the investigation. As on date, there is no reason for me to disbelieve the case put up by the first informant. It would be too much for this Court to take the view that the applicant has been falsely involved in the offence. There might be some delay in lodging the FIR. That by itself would not entitle the applicant to pray for anticipatory bail having regard to the transcript of the telephonic conversation and the other materials on record..