ASHISH DHANJIBHAI SURANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. To be carried out forthwith.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being I-C.R. No.62 of 2019 registered with Warasiya Police Station, Vadodara City for the offences punishable under Sections 489(A) ,(B)(C)(D), 120(B), 114 of the Indian Penal Code , where the present applicant has been arrested on 24.10.2019 in connection with the complaint lodged on 23.10.2019.

(3.) The FIR is lodged by Assistant Sub-Inspector, SOG, Vadodara namely Shantilal Veljibhai on 23.10.2019 where, it is alleged that the Police Officer, Vadodara received a secret information that one Mr. Abhishek Surve and two of his colleagues were standing near HDFC Bank situated near Dhawalura Road, allegedly to spread and circulate fake currency notes in the market. This secret information is registered as No. 13 of 2019 on 23.10.2019 at 10:00 o'clock and with all preparations to raid the premise, in private vehicles, the police had cordoned the place and raided the premise where it found fake currency notes 175 in number worth Rs. 87,000/- of Rs. 500/- denomination. Mr. Abhishek Surve.