MEHULKUMAR ASHWINBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Divyangna Jhala .., learned APP waives service of notice of Rule on behalf of the respondentState.

(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 No. 11216005220265 of 2022 with Dahegam Police Station, Gandhinagar for the offences punishable under Ss. 465, 467, 468 and 471 of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that applicant is government servant and is not involved in any manner in the offence. He submits that there is dispute qua land and whatever allegations are levelled are against the accused Chaturji for getting amount of compensation as the accused has not played any direct or indirect role in siphoning of the amount and in making forged documents.