VIJAY SUBHKARAN SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hardik Dave for the Applicant and learned APP Ms. Monali Bhatt for the Respondent - State of Gujarat.

(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 I - C.R. No. 1 1 2 1 0 0 5 5 2 1 1 3 6 5 o f 2 0 2 1 registered with Salbatpura Police Station, District: Surat for the offences punishable under Ss. 406, 420, 120(B), 504, 506(2) and 114 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, and therefore, the present application may kindly be allowed.