JAGUBHAI MALABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 438 of the Code of Criminal Procedure, the applicant has prayed to release him on anticipatory bail in the event of his arrest in connection with an offence being C.R.No.I- 03 of 2019 registered with ACB Police Station, Rajkot Rural for the offences punishable under Sections 7, 12, 13(1), etc. of the Prevention of Corruption (Amendment) Act, 2018.

(2.) Short facts, arise from the record, are as under:

(3.) In response to the Notice issued by this Court, respondent-State has appeared through Mr.Mitesh Amin, learned Public Prosecutor assisted by Ms.Krina Calla, learned Additional Public Prosecutor and has produced the papers of investigation with regard to the involvement of the applicant in crime in question.