MAHAMAD HANIF SULTABHAI SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR being C.R. No.11191011220168 of 2022 registered with DCB Police Station, District : Ahmedabad City, for the offences punishable under Ss. 409, 420, 465, 467, 468, 471, 34 and 120B of the IPC.

(3.) Learned advocate for the applicant has submitted that applicant is not connected in any manner with the offence. Learned advocate for the applicant has submitted that the present applicant is falsely enroped in the said offence and he has nothing to do with offence. It is submitted that charge-sheet is filed and there is no role attributed to the present applicant. It is submitted that in one room of his hotel, the alleged offence is committed, except this no any role is attributed to the present applicant. Even on the basis of statement of co- accused, he has falsely implicated in the offence. It is submitted that applicant has not received any financial benefit or gain and he has not also opened any account in the name of any fictitious or the bogus firm and he has also not obtained any GST numbers also and he has not also taken any undue advantage or any benefit of the so-called inputs credit. In view of above, he has stated under the instructions, he is ready and willing to co-operate with the investigation. Hence, the learned advocate for the applicant has requested to allow the present application.