SHIVAJI LALJI VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. Kirtidev R. Dave for the petitioner and learned APP Mr. L.B. Dabhi for the respondent ­ State.

(2.) 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. I89 of 2013 before Bhuj Taluka Police Station for the offenses punishable under Sections 191, 192, 193, 415, 416, 418, 419, 420, 463, 464, 465, 466, 467 and 468 of the Indian Penal Code.

(3.) HAVING heard the learned counsel for the parties and perusing the record of the case and taking into consideration the facts of the case, nature of allegations, role attributed to the accused, without discussing the evidence in detail, at this stage, I am inclined to grant anticipatory bail to the applicant. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Siddharam Satlingappa Mhetre vs. State of Maharashtra and Ors. as reported at [2011] 1 SCC 6941, wherein the Hon'ble Apex Court reiterated the law laid down by the Constitutionale case of Shri Gurubaksh Singh Sibbia & Ors., as reported at (1980) 2 SCC 665.