PRAVINBHAI BALCHANDRABHAI PREMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.I-3 of 2019 registered with Navsari ACB Police Station, District Navsari for the offences under Sections 12 , 13 ,(1)(A), 13(2) of the Prevention of Corruption Act and under Sections 409 , 465 , 466 , 467 , 471 , 476(A) , 120B , 109 and 34 of the Indian Penal Code, 1860.