MANOJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 registered as C.R No.11213016200472 dated 09/05/2020 before Gondal Taluka Police Station, District: Rajkot Rural for the offences under Sections 465 , 468 , 471 , 269 , 188 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is an innocent person and falsely implicated in the present offence. It is contended that he has no antecedents and he has been arrested on the basis of the statement made by the co-accused. It is contended that he is doing business of transport and there is no possibility of jumping the bail. Thus, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail and submitted that there is a prima facie case against the present applicant. It is contended that there are statements of witnesses and co-accused which clearly shows that that the present applicant has fabricated false passes and tried to transport the labourers without keeping social distance in the present days of corona pandemic. Thus, the present application may be rejected.