GAJENDRASING AMBASING RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR No. 11195003200606 of 2020 registered with Amirgadh Police Station, Banaskantha for offence under Ss. 406, 465, 467, 468, 471, 420, 409, 120(B) etc. of the Indian Penal Code.

(2.) As per the FIR, the applicant herein in collusion with other co-accused has scammed government's money under the scheme of MANREGA by doing illegal, inappropriate and invalid activities. Pursuant to which FIR No. 11195003200606 of 2020 came to be lodged with Amirgadh Police Station, Banaskantha for alleged offence committed by the applicant and other co-accused.

(3.) I have heard Mr. N.K. Majmudar, learned Counsel appearing for the applicant and Ms. C.M. Shah, learned APP for the respondent No. 1 State of Gujarat and I have also perused the material available on record of the application including the decision of the Hon'ble Apex Court rendered in Criminal Appeal No. 1209 of 2021.