VINODBHAI KANTIBHAI SOLANKI 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.I- 11191007212367 of 2021 registered with Bapunagar Police Station, Ahmedabad City, District : Ahmedabad for the offences under Ss. 408 , 420 and 114 of the Indian Penal Code, 1860.

(2.) Learned advocate for the applicant submits that if the FIR is perused, there is no specific role attributed to the present applicant. It is further submitted that there is no allegation worth the name in the FIR against the present applicant to the effect that the present applicant be-fooled the customers for commission of the offences as alleged in the FIR, therefore, it cannot be said that the present applicant has not committed any offence as alleged in the FIR, as the duty of the present applicant, being a Branch Manger, was to verify the documents produced by the Loan Officer and, therefore, the case of the applicant deserves to be considered for grant of anticipatory bail.

(3.) Learned advocate for the applicant, on instructions, states that the applicant is ready and willing to abide by all the conditions, including imposition of conditions with regard to powers of investigating agency to file an application before the competent Court for his remand. He further submits that upon filing of such application by the investigating agency, the right of the applicant accused to oppose such application on merits may be kept open. Learned advocate, therefore, submits that considering the above facts, the applicant may be granted bail.