DAMRABHAI KHENGARBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11195016210589 of 2021 registered with Deesa North Police Station, District Banaskantha, for the offences under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 167 and 120B of the Indian Penal Code, 1860 and Ss. 13(1)(b) and 13(1)(c) of the Prevention of Corruption Act.

(2.) At the outset, learned advocate Mr.Padhiyar, on instruction of the applicant, has submitted that the applicant has already ready deposited the entire amount, as determined by the Investigating Officer in his report. He has placed reliance on the affidavit dtd. 4/10/2022 filed by the applicant, wherein the applicant has stated that he has deposited the entire amount.

(3.) On the other hand, the learned Additional Public Prosecutor appearing on behalf of the respondent- State has opposed grant of bail looking to the nature and gravity of the offence. He further submitted that looking to the facts and circumstances of the case, anticipatory bail may not be granted to the present applicant.