VIJAYSINH HARISINH TANK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hriday Buch with learned Advocate Mr.Mousam Yagnik on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No. 11201001200004 of 2020 registered with CID Crime, Gandhinagar Zone Police Station, Gandhinagar on 16/9/2020 for offences punishable under Ss. 406 , 420 , 467 , 468 , 471 , 170 , 120B , of the Indian Penal Code .

(3.) Considering the submissions made by learned Advocates for the parties and further considering the documents on record, it appears to this Court that the allegations levelled against the present applicant in the FIR are quite serious in nature. It also appears that the present applicant is arraigned as an accused in a total 9 FIRs. It also appears that in some of the FIRs, the allegations are similar to the allegations levelled against the present applicant in the present FIR.