VIPUL MADHABHAI BHAVANI 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.11214020230964 of 2023 registered with Kamrej Police Station, District Surat Rural for the offences punishable under Ss. 406, 409, 420, 465, 467, 468, 471, 474, 120B and 114 of the Indian Penal Code, 1860.

(3.) Learned advocate Mr. Maulik Nanavati for Nanavati and Company appearing for the applicant submitted that present applicant is falsely enroped in the offence. Applicant has nothing to do with the alleged offence. It is alleged in the complaint that one Kashiben died in the year 2005 and false and fabricated documents were brought up and based on the same counterfeit documents, alleged transaction as alleged in the complaint took place.