TUVAR GHANSHYAMSINH RAISANGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. Ashish M. Dagli, for the applicant and learned APP Ms. Krina Calla for the respondent ­ State.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure,1973, the applicantaccused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at CR No. I7 of 2013 before Viramgam (Rural) Police Station for the offenses punishable under Sections 467, 468, 471, 409 and 114 of the Indian Penal Code.

(3.) I have perused the FIR, the order passed by the Sessions Court rejecting the application of the applicant for anticipatory bail and taking into consideration the nature of allegations, role attributed to the accused and without discussing the evidence in detail at this stage and also the fact that other coaccused persons have already been granted anticipatory bail, 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 Constitutional Bench in the case of Shri Gurubaksh Singh Sibbia & Ors., as reported at (1980) 2 SCC 665.