SOLANKI RAMESHBHAI GOVINDHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present applications 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. Nos. 11217027210944 and 11217027210945 of 2021, registered with Radhanpur Police Station, District: Patan for the offences punishable under Sec. 409 of the Indian Penal Code, 1860 (IPC) and Ss. 13(1)(c), 13(1)(d)(ii) of the Prevention of Corruption Act, 1988.

(2.) Heard learned advocate Mr. Jit P. Patel with learned advocate Ms. S. Y. Belim for the applicant and learned APP Ms. M. H. Bhatt for the respondent - State.

(3.) The learned advocate for the applicant has submitted that the applicant is apprehending arrest in connection with the aforesaid FIRs. It is submitted that the learned Sessions Judge has rejected the applications filed by the present applicant for grant of anticipatory bail. The learned advocate for the applicant further submitted that the applicant is charged with the aforesaid offences, however, the ingredients of the said offences are not satisfied. It is submitted that, in fact, the applicant is made a scapegoat and much more muddamal items might have been misappropriated by other staff, who deliberately remained on leave. Further, without making any preliminary inquiry as to the offence, present FIRs have been filed against the applicant.