KHENGARBHAI PATABHAI AAYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nirav K. Padhiyar appearing for the Applicant and learned APP Ms. Moxa Thakkar for the Respondent-State of Gujarat.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR No. 11217032210522 registered with Santalpur Police Station, Patan for the offences punishable under Ss. 386, 387, 294(b), and 506(2) of the Indian Penal Code and Ss. 40 and 42 of the Gujarat Money Lenders Act.

(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 as such there is no prima facie case against the Applicant and the antecedents against the Applicant are minor in nature including chapter case. Learned Advocate for the Applicant has therefore submitted that the present application may be allowed.