USMANBHAI MOHAMMEDBHAI MARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is successive bail application filed under Sec. 438 of Criminal Procedure Code, 1973 for anticipatory bail in connection with FIR being C.R. No.11191028220542 of 2022 registered with Vejalpur Police Station, Ahmedabad City for the offence punishable under Ss. 406 , 420 , 467 , 468 , 471 , 341 , 294(b) , 506(1) , 120(B) of the Indian Penal Code.

(2.) I have heard Mr. Virat G. Popat, learned advocate for the applicant and Mr. J.K. Shah, learned APP for the respondent - State of Gujarat.

(3.) Mr. Virat G. Popat, learned advocate for the applicant submitted that present successive bail application is filed by the applicant for anticipatory bail on the ground of subsequent development with regard to the investigating papers. He further submitted that the fact alleged in the complaint that the applicant has siphoned away the amount, is not borne out from the investigation papers. He, therefore, submitted that in view of the said subsequent development, the fact reveals that the applicant has been falsely implicated in the alleged offence. Therefore, he submitted that in view of the said subsequent development, the applicant may be released on anticipatory bail.