NATVARBHAI GOVABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Yash Patel for the applicant and learned APP Mr.Raval for the respondent State. Learned Advocate Mr.V.B. Malik appears and submits that he has instruction to appear for First Informant and seeks permission to file his vakalatnama. Permission is granted. Registry is directed to accept the vakalatnama of learned Advocate Mr.Malik.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11209024220197 of 2022 registered with Jadar Police Station, District Sabakantha on 15/2/2022 for offences punishable under Ss. 406, 419, 465, 467, 468, 471, and 120B of the Indian Penal Code.

(3.) Learned Advocate Mr.Yash Patel for the applicant would submit that the present applicant has been falsely implicated in the alleged offence and his name was not there in the FIR. Learned Advocate Mr.Patel for the applicant states that the applicant had preferred a complaint before the police and, therefore, to settle the score, the First Informant had filed the present case against the applicant as a counterblast. Learned Advocate Mr.Patel would submit that the applicant is ready and willing to abide by any stringent conditions that may be imposed by this Hon'ble Court and would request that the applicant may be granted anticipatory bail.