GOSWAMI NIKUL MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 bearing C. R. No. 11216004230008 of 2023 registered with Dabhoda Police Station, Dist. Gandhinagar for the offences punishable under Ss. 406, 420, 467, 468, 471 120 B of the Indian Penal Code.

(2.) Heard learned advocate Mr. Bhuvnesh Gahlot for the applicant, learned advocate Mr. A. B. Munshi for the original complainant and learned APP Mr. Manan Mehta for the respondent - State.

(3.) As per the FIR dtd. 4/1/2023 by Jalaji Chauhan, he has stated that he is the holder of around 7 and half vighas of land in the sim of Vilalge: Karai, District: Gandhinagar and the land admeasuring 1/87/58 acre-are-sq.mtrs having old survey no. 31 (new survey no.44) is owned by him and his family.