RIZWANKHAN BASHIRKHAN PATHAN 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.11210048210723 of 2021 registered with Umra Police Station, District Surat, for the offences under Ss. 420 , 465 , 467 , 468 , 170 , 120B and 34 of the Indian Penal Code, 1860.

(2.) The brief fact of the prosecution case is that :

(3.) Learned advocate Mr.Khan, appearing for the applicant has submitted that the applicant is arraigned in the offence on the statement made by the co-accused and is not named in the FIR. He has submitted that no role has been attributed to the present applicant, which would connect with the offence of creating forged documents, cheating or conspiracy. He has submitted that the rest of the co-accused have been released on regular bail by this Court and the orders are annexed in the application. Thus, he has submitted that, this application may be entertained.