SURESHBHAI GAURISHANKER VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is filed under Section 438 of the Code of Criminal Procedure seeking Anticipatory Bail as the applicant is apprehending arrest in connection F.I.R. bearing C.R.No.A/11189003200156 of 2020 registered with City "A" Division Police Station, Morbi for the alleged offences punishable under Sections 406 , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code.

(2.) Heard, learned advocate for the applicant as well as learned Additional Public Prosecutor Mr.J.K.Shah.

(3.) Mr.Chintan Popat, learned advocate for the applicant, has submitted that the applicant is aged about 61 years and is not having any criminal background of whatsoever nature. It has been submitted that in usual course of business, he has prepared the stamp but, there is no specific role attributed to the applicant. On the contrary, the applicnt has except in routine business, has not yield anything out of the incident in question. The applicant is doing this business uninterreptedly for about 20 years and nothing has happened throughout. At the best, even if the allegations are to be taken as it is, then also the only negligence is being reflected is that without proper verification, he prepared the stamp but, he is not at all connected with the offence in question and has been falsely roped into prosecution.