SIDDHARTH HITESHBHAI @ HITENDRA PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Bhakti Joshi, learned advocate for the applicant and learned Additional Public Prosecutor Mr.J.K. Shah for the respondent-State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 seeking, inter alia, regular bail in connection with the F.I.R. dated 21 st May, 2021 bearing C.R. No.11216007210243 of 2021 for the offences punishable under Ss. 406, 420, 465, 467, 468, 471, 120(B) and 114 of the Indian Penal Code registered with Gandhinagar Sector 21 Police Station.

(3.) As per the case of the prosecution, in nutshell, the applicant is claiming proximity with higher officials in police department and thereby promised the complainant to get appointment in police department for consideration of Rs.03,50,000.00. Accordingly, the complainant has paid a sum of Rs.03,00,000.00 through one Ramsinhbhai to the present applicant. In turn, the applicant has handed over one appointment letter dtd. 21/10/2019 signed by IPS Gnanendrasinh Malik, Police Superintendent, Lok Rakshak Bharti Board, Vadodara. After giving such appointment order, the present applicant has asked the complainant to resume his duty after he gives intimation.