PARVEJ RAHIMBHAI MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 No. A-11210015210109 of 2021, registered with DCB Police Station, District: Surat for the offences punishable under Ss. 406 , 420 , 409 , 465 , 468 , 471 , 120(b) , 201 of Indian Penal Code.

(2.) Heard learned advocate Mr. Vasimraja A. Kureshi for the applicant and learned APP Mr. Moxa Thakkar for the respondent - State.

(3.) The learned advocate Mr. Kureshi has drawn the attention of this Court that the role attributed to the applicant to the extent that the present applicant has transferred the photographs to a different person for availing the benefit of GST and, therefore, when the co- accused have been enlarged on bail there is no necessity of any interrogation. Learned Advocate Mr. Kureshi has requested this Court to enlarge the applicant on anticipatory bail as the applicant is a law student aged about 24 years. Accordingly, in the facts and circumstances of the case, it is urged that present application may kindly be allowed and the applicant may be granted anticipatory bail.