GAJJAR RANCHHODBHAI CHEHARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP Mr.L.B. Dabhi waives service of Rule on behalf of the respondent State.

(2.) The present bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-?C.R.No.2 of 2019 registered with ACB Police Station, Patan for offence punishable under Sections 7 , 13(1)(a) and 13(2) of the Prevention of Corruption Act.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.