MOHAMMADSAKIL MOHAMMADIQBAL KADRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. A. S. Timbalia for 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 prays for being released on anticipatory bail in connection with FIR No. 11195018210093 of 2021 registered with Dhanera Police Station, District Banaskantha on 4/2/2021 for offences punishable under Ss. 406 , 420 , 465 , 468 , 471 , 120B and 506(2) of the Indian Penal Code and Sec. 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishments) Act.

(3.) Learned Advocate Mr. Timbalia for the applicant would submit that the present applicant is a relative of accused No.3 of the FIR and whereas while the present applicant himself has not been named as an accused in the FIR, the applicant is sought to be arraigned as an accused merely on account of his relation with the accused No.3. Learned Advocate would submit that the applicant has completed graduation in computer science and whereas the applicant is presently working in a company. It is submitted that the applicant had been called by the Investigating Officer even before filing of the present application and whereas the present applicant had at that time cooperated with the investigation. It is also submitted that the present applicant had even after interim protection had been granted by this Court vide an order dtd. 21/1/2022, appeared before the Investigating Officer and had given his statement.