VIRENDRAKUMAR JAYPRAKASH BHATNAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being I-C.R. No.238 of 2019 registered with Sector-7 Police Station, Gandhinagar for the offences punishable under sections 406 , 420 , 465 , 466 , 467 , 468 , 471 and 114 of IPC.

(2.) Mr. Premal Nanavati, learned advocate appearing with Ms. Dilbur Contractor, learned advocate for the applicant, submitted that the applicant herein is one of the Managing Trustee of Sri Chitragupt Medical and Educational Trust, which runs both English as well as Hindi medium Primary Schools. It was submitted that the said Trust had submitted On-line application seeking permission for commencement of Standard-9. Along with such application, certain documents pertaining to the land on which the school is situated, were attached. It is alleged against the applicant that on scrutiny of the said documents by the Government Department, it was found that the same were forged and hence, the complaint in question came to be filed against the applicant.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed the grant of anticipatory bail in view of the nature and gravity of offence. It was, therefore, prayed that no discretion may be exercised in favour of the applicants.