ASHISH SADHNACHANDRA PAL 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 being C.R. No. 1 1 8 2 1 0 0 8 2 2 0 3 5 0 / 2 0 2 2 registered with Dahod Rural Police Station, Dahod for the offences punishable under Ss. 406, 420 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant has submitted that the name of the present applicant has not been named as an accused in the present FIR. It is submitted that no specific role has been attributed qua the present applicant in commission of offence in question. It is submitted that the applicant had acted bonafide and paid an amount of Rs.30,000.00 as deposit. It is submitted that other co-accused, who had been arrested in present offence have already been enlarged on bail by the Trial Court.

(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 just to give criminal colour, a false and frivolous complaint is created to pressurize the present applicant, and therefore, the present application may kindly be allowed.