HEMANG UDAY BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant ?accused has prayed for anticipatory bail in connection with the FIR being C.R.No.I- 11191035200013 of 2020 registered with Naroda Police Station, District: Ahmedabad City, for the offenses punishable under Sections 406 , 420 and 114 of the Indian Penal Code.

(2.) Learned Senior Advocate Mr.S.V. Raju appearing for the applicant submitted that for the alleged transaction, which had taken place during the period between January, 2013 to December, 2014, the FIR is lodged in January, 2020. Thus, there is a delay in lodging the FIR.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.