YASIN ISMAILBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application seeking anticipatory bail under Section 438 of the Code of Criminal Procedure for the alleged offence punishable under Sections 395 and 34 of the Indian Penal Code in connection with I-CR No. 413 of 2020 registered with Padra Police Station, Vadodara.

(2.) The case of the prosecution is that the complainant has its shop at Hati Village. When he opened the shop for catering to the customers, four people came in the care, posing that they are the persons from print media and demanded Rs. 20,000/- for not letting the Government Authority to know breach committed of la in lockdown declared by the Government during Pandemic . One of the persons took Rs.

(3.) ,000/- from the counter of the complainant and then they fled away. 3. It is the case of the present applicant that he had given his car on hire to these persons being completely unaware as to the purpose for which they were likely to use the same. The only role attributed to him is of being the driver. He had no other role or part to play. It is also further his case that he has no antecedents and he continued to sit in the car when the entire incident took place.