DARSHAN INDULAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Virat G. Popat, learned advocate for the applicant and Ms. Bhatt for the Respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicantaccused has prayed for anticipatory bail in connection with I - C . R . N o . 59 of 2014 registered with DCB Police Station, Ahmedabad for the offences punishable under Ss. 419, 420, 467, 468, 471, 120B and 114 of the Indian Penal Code.

(3.) The brief facts of the case are that the complainant - Ashokbhai Chhotalal Shah as alleged in the FIR that the applicant and other accused have cheated the complainant by sending the money in the foreign bank account of one Mr. Manan Patel utilizing the the Election Card and PAN card of the complainant and by making false signature of the complainant and therefore, the complainant has been inquired by E.D. and therefore, the FIR in question came to be registered.