RAMESHCHANDRA JIVANLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicants under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of their arrest in connection with FIR registered at C.R.No. I-01 of 2021 before CID (Crime) Ahmedabad Zone Police Station for the offence under Sec. 406, 420, 114, 120B, etc. of the Indian Penal Code, Sec. 3, 4, 5, 6, etc. of the Prize Chits and Money Circulation (Banning) Act and Sec. 3 of the GPID Act.

(2.) Learned Advocate appearing on behalf of the applicants would submit that the applicants are innocent and falsely implicated in the alleged offence. He submitted that the applicants have not been named in the FIR, nor any allegations against them, nor any other complaint against them. He submitted that the alleged FIR is against 13 persons wherein all the accused have been released on bail. He further submitted that the applicants had personally remained present before the concerned Investigating Officer as directed by the Co-ordinate Bench of this Court vide order dtd. 5/9/2022 and co-operated in the investigation and provided necessary documents along with the bank statements. He submitted that the applicants are ready and willing to deposit the amount as may be directed by this Court. He, therefore, submitted that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned APP appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicants looking to the nature and gravity of the offence.