HITESHBHAI JAYANTIBHAI THAKKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at CR No. I24 of 2013 before the Vejalpur Police Station, for the offenses punishable under Sections 406, 408 and 114 of the Indian Penal Code as well as under Section 147(1)(i)(s) and 148(1) (i)(s) of the Gujarat Cooperative Societies Act, 1961.

(2.) I have heard the learned Advocates appearing for the respective parties. I have also perused the investigation papers as well as the Order dated 21.6.2013 passed by the Inquiry Officer established under the provisions of the Gujarat Cooperative Societies Act, 1961 by the Order dated 17.1.2003 by the District Registrar. The said order is ordered to be taken on record of the present application. It appears that, as per the order of the Inquiry Officer, the Swaminarayan (Jivraj Park) Cooperative Shops and Office, Housing Society Limited has been exonerated from the charges levelled against it and it also appears that the present applicant is only the ExChairman of the said Society.

(3.) LEARNED Advocates appearing for the parties have requested not to assign reasons in detail.