RAVISHANKAR BHANWARLAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Mahmood Madni, learned advocate appearing for the applicant and Mr.Neeraj Soni, learned Additional Public Prosecutor for the respondent-State.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant ­ original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No.I-60 of 2013 registered with Gotri Police Station, Vadodara for the offences punishable under Sections 406, 420, 467, 468, 471, 474, 120-B and 114 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 and punishment prescribed for the alleged offences, 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 v. State of Maharashtra and Ors. reported in (2011)1 SCC 694, wherein the Hon'ble Apex Court reiterated the law laid down by the Constitutional Bench in the case of Shri Gurubaksh Singh Sibbia & Ors., reported in (1980)2 SCC 565.