SAMIR RAJENDRABHAI SHAH 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.11197057201311 of 2020 before Waghodiya Police Station, District: Vadodara (Rural) for the offences punishable under sections 406, 420, 465, 467, 468, 471 and 114 of the Indian Penal Code and Sections 3 and 7 of the Essential Commodities Act.

(2.) Learned advocate for the applicant submits the other co-accused having similar role have been enlarged on bail by the coordinate bench of this Court in Criminal Misc. Application No.16436 of 2020 and Criminal Misc. Application No.16896 of 2020 vide order dated 03.12.2020 and 16.12.2020 respectively. It is submitted that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

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