HASANBHAI KASAMBHAI GARIBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the F.I.R.-Part-A-No.11203038240448 of 2024 registered with Mangrol Police Station, Junagadh for the offenses punishable under Ss. 420, 465, 467, 468, 471, 114, 34 and 120-B of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the main accused Nos. 1 to 5 are the beneficiaries of the alleged concocted documents of which the present applicant - accused No.19 has been a signatory in his position as the President of the Mangrol Ghanchi Samaj. The other point which is specifically argued by the applicant and uncontroverted by the learned APP is that the period of offence is many years prior to the filing of the FIR.