SANJAY HEMANTBHAI PANDIT 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.11208035220731 of 2022 before Gandhidham Police Station, Rajkot City for the offence under Ss. 419, 465, 467, 468, 471, 191, 193 , 199, 200, 203, 34, 120B and 114 of the Indian Penal Code.

(2.) Learned counsel appearing for the applicants submitted that the applicants are innocent and falsely implicated by the complainant in the alleged offence. He submitted that the impugned FIR came to be lodged after the unexplained delay of almost three years. He submitted that the compliant filed by the complainant is baseless and without application of mind, and prayed that considering the nature of offence, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, Mr.Chintan Dave, the learned Additional Public Prosecutor appearing for the respondent- State has strongly opposed this application and granting anticipatory bail to the applicants looking to the nature and gravity of the offence.