SHAILESHBHAI POPATBHAI RUPAVATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Report of the Police Sub-Inspector, Mahuva Police Station, Dist. Bhavnagar is taken on record.

(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. 11198035211132 of 2021 registered with Mahuva Police Station, Dist. Bhavnagar for the offences punishable under Ss. 420 and 406 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.