AJAYRAJ 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.I-10 of 2016 dtd. 11/1/2016 registered with Sector-7 Police Station, District Gandhinagar for the offences punishable under Ss. 419, 420, 465, 467, 468, 471 and 114 of the Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submitted that present applicant is falsely enroped in the offence and he has nothing to do with the offence. Further, the applicant has not played any active role insofar as offence of forgery in the FIR. The alleged offence took place in the year 2014 whereas the FIR is filed in the year 2016 based on private FSL report. Further, the applicant is shown as absconder in the charge-sheet but the police has never visited the place of the present applicant. Further, the applicant is ready and willing to cooperate and join the investigation. Further, as now nothing is required to be recovered or discovered from the present applicant, he requested to allow the present application as there is no requirement of custodial interrogation.