VIPULABHAI MANSINHBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this application fled under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. I- 05 of 2022 registered with ACB Police Station, Mahesana, for the offences punishable under Ss. 406, 409, 420, 465, 467, 468, 471 and 120(B) of IPC and Ss. 12, 13(1) and 13(2) of the Prevention of Corruption Act.

(2.) Heard Mr. N.D. Nanavati, learned Senior Counsel assisted by Mr. R.J. Goswami, Mr. Hriday Buch, learned counsels for the applicant and Mr. Mitesh Amin, learned Public Prosecutor assisted by Mr. Manan Mehta, learned APP for the State.

(3.) Brief facts leading to fling of present application are that: