NAGJIBHAI JORABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Nimesh Patel for the applicant and learned APP Mr.Raval for 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. 11195016210589 of 2021 registered with Deesa Police State, District Banaskantha on 14/10/2021 for offences punishable under Ss. 406, 420, 465, 467, 468, 471, 167 and 120B of the Indian Penal Code and Sec. 13(1)(b) and 13(1)(c) of the Prevention of Corruption Act, 1988.

(3.) At the outset it would be required to be noted that vide an order 10/6/2022, this Court had protected the present applicant and whereas such protection has enured in favour of the present applicant.