MOHAMMAD KEJABHAI GULAM HUSHENVALA 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.11199001201124 of 2020 before City C-Division Police Station, Bharuch, District: Bharuch for the offences under Sections 406, 420 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is falsely implicated in the offence. It is submitted that the dispute is civil dispute between the parties and the civil dispute is given colour of criminal complaint.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State and learned advocate for the complainant have opposed grant of anticipatory bail looking to the nature and gravity of the offence.