SHAIKH MOHAMMED HANIF USMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No. 11209020220017 of 2022 registered with Idar Police Station, District: Sabarkantha for the offence punishable under Ss. 406, 409, 420 and 120B of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that neither the applicant is partner of Dolphin Agro Company nor the applicant is named in any partnership deed or any sort of partnership contract. He further submits that the applicant is innocent and he has been falsely implicated in the alleged offence therefore, the application may be allowed.