LAWS(GJH)-2022-11-27

VASANTKUMAR CHHUNILAL PATEL Vs. STATE OF GUJARAT

Decided On November 09, 2022
Vasantkumar Chhunilal Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.11206044220714 of 2022 before Mehsana "A" Division Police Station, Mehsana for the offence under Ss. 420, 465, 467, 468, 471 and 114 of the Indian Penal Code.

(2.) Learned advocate appearing on behalf of the applicant would submit that under the pretext of saving some money, the present applicant has involved in the alleged offence. He further submitted that the applicant is suffering from serious ailment of Cancer and the medical papers are also on record. He submitted that the applicant is ready and willing to deposit any amount as may be deemed fit by this Court. He submitted that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.