JASHVANTBHAI SHANKARBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Jay Mehta, learned APP waives service of notice of Rule on behalf of respondent State.

(2.) 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 I-C.R.No. 11199001240357 of 2024 with Bharuch City 'C' Division Police Station, Bharuch for the offences punishable under Ss. 420, 419, 170 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. He further submits that there is complaint already registered under Sec. 138 of the NI Act against the complainant by the present applicant and this fact has been suppressed by the complainant from this Hon'ble Court.