- (1.) The present application has been filed by the applicant - original accused No.1 seeking regular bail under Section 439 of Cr.P.C., in connection with the FIR being I ?C.R. No.2/2020 registered at Navsari ACB Police Station, Navsari, for the offences punishable under Section 7(a) , and 12 of the Prevention of Corruption Act, after the submission of charge ?sheet, as the earlier application filed by the applicant was withdrawn with liberty to file afresh after the submission of charge ?sheet.
(2.) Heard the learned Sr. Advocate Mr.Nanavati appearing with Ms.Shivangi D. Vyas For the applicant and the learned APP Ms.Thakkar for the respondent State.
(3.) It appears that on the complaint having been filed by the complainant Jagdamba Prasad Mishra, a trap was laid against the present applicant and the other co ?accused in connection with the alleged demand of bribe made by the applicant and others for the release of the truck of the complainant, seized for the alleged illegal use of the said truck for the mining purpose and the present applicant along with other accused were allegedly found having demanded and accepted the illegal gratification of Rs.90,000/ ? from the complainant in presence of the panch witnesses and the Trap ?laying Officer.;