YOGESHBHAI PRAKASHBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Harshadkumar D. Panchal on behalf of the applicant and learned APP Mr. J. K. Shah on behalf of the respondent-State.

(2.) By way of this application, the applicant apprehends his arrest in connection with FIR being C. R. No. 11192060220115 of 2022, registered with the Viramgam Rural Police Station, Dist. Ahmedabad (Rural) on 22/4/2022 for the offences punishable under Ss. -465, 467, 468, 471 and 120B of the Indian Penal Code , has preferred this application praying for grant of anticipatory bail.

(3.) Learned Advocate Mr. Panchal on behalf of the applicant would submit that the applicant before this Court is a practicing advocate and whereas the role attributed to the present applicant is of identifying certain documents, which according to the FIR was a fraudulent document. Learned Advocate Mr. Panchal would emphasize on the fact that except for such role attributed to the present applicant in the FIR, the FIR does not make out any case against the present applicant and whereas it is submitted that considering the fact that the applicant is an advocate, may be released on anticipatory bail. Learned Advocate Mr. Panchal would further submit that as such, the Investigating Officer, after the FIR had been registered, has not properly investigated the FIR and whereas there is nothing on record which would show that the present applicant was in any way involved in the alleged offence.