KRISHNA GOPAL RAJGADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dharmesh R. Patel for the applicant and learned APP Ms. Moxa Thakkar for the Respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused viz. Krishna Gopal Rajgadiya has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 11208053202783 of 2020 registered with Rajkot Taluka Police Station, Rajkot Town, punishable under Ss. 406 and 420 of the Indian Penal Code.

(3.) Learned advocate for the applicant has submitted that the applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the applicant before the learned Sessions Court came to be dis-allowed. Learned advocate for the applicant has submitted that just to give criminal colour, a false and frivolous complaint is created to pressurize the present applicant. He also submitted that the applicant has returned the goods and there is no prima facie case is made out against the applicant under Ss. 406 and 420 of the I.P.C. He further submitted that the applicant has already appeared before the Investigating Officer and therefore, the present application may kindly be allowed.