NILESHBHAI VISHRAMBHAI KANTHARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr. J.K. Shah waives service of notice of Rule for the respondent ­ State.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.5/2013 with Surat City ACB Police Station, Surat for the offences punishable under Sections 7, 13(1)(D) and 13(2) of the Prevention of Corruption Act.

(3.) HEARD learned APP Mr. J.K. Shah for the respondent-State.