DIVYARAJSINH RAJENDRASINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Rutvij Oza for the applicant and learned APP Ms. Monali Bhatt for the Respondent-State.

(2.) By way of the present application under Sec. 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. 11198053210574 of 2021 registered with Talaja Police Station, District: Bhavnagar for the offences punishable under Ss. 3 and 7 of the Essential Commodities Act and Ss. 66-C and 66-D of the Information Technology (amendment) Act and Sec. 38(i) of the Aadhar Act.

(3.) The brief facts of the case are that on 19/7/2021 at about 11.00 AM, when the First Informant was in the of fice, at that time she has been instructed by the District Supply Officer to go for the help of the inspection team. That, when First Informant has carried out inspection on 19/7/2021, at the shop of Yograjsinh Rajendrasinh Sarvaiya, situated at Gopnath Road, Opp. Shiv Oil Mill, behind Madhavraj Pan, Talaja, she found accused No. 3 namely Divyarajsinh Rajendrasinh Gohil was sitting in the chair and upon inquiry it was revealed that he is the administrator of the fair prize shop situated at Bharoli Village. That, upon search, she found three laptops and coupons of Makhaniya Village and registers of different fair prize shop, laptops, Mantra Thumb Devices, Electronic Devices and other records were found from the place on inspection and therefore, on the basis of the order issued by the District Collector, Bhavnagar, the first informant was authorized to lodge the present FIR.