LAWS(GJH)-2023-5-12

KHENGARBHAI MASHRUBHAI RABARI Vs. STATE OF GUJARAT

Decided On May 10, 2023
Khengarbhai Mashrubhai Rabari Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Manish Shah for the Applicant and learned APP Mr. Utkarsh Sharma for the Respondent - State of Gujarat.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being - C.R. No 11195008230182 of 2023 registered with Bhildi Police Station, District: Banaskantha for the offences punishable under Ss. 408 of the Indian Penal Code.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis- allowed. Learned Advocate for the Applicant has submitted that the co-accused has taken the account book for the purpose of audit and subsequently the same was not returned back to the present applicant. He further submitted that alleged incident was on 29/8/2022 and the FIR was registered on 1/4/2023. therefore, the present application may kindly be allowed.