ASHISH JASHWANTSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Tanmay Karia, learned advocate for the applicant and Mr. Mitesh Amin, learned Public Prosecutor for the respondent-State.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No. I- 11 of 2018 registered with Palanpur ACB Police Station, Banaskantha for the offences punishable under Sections 13 (1) (C), 13 (1) (D), 13 (2) of Prevention of Corruption Act, 1988 Sections 409, 467, 468, 471, 114 of the Indian Penal Code and sections 65 and 66 of Information Technology Act.