HITESH PRAGJIBHAI KATHROTIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present anticipatory bail application filed under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioner has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as Part A C.R.No.11210065240140 registered with Utaran Police Station.

(2.) Brief facts of the case are as under:-

(3.) The audit of the said society was carried out by the Auditor appointed by the District Registrar, Cooperative Societies, for the period commencing from April 01, 2019 to March 31, 2023. The Auditor has classified the said society in audit classification as Class-B. Copy of the Auditor's report for the period April 01, 2019 to March 31, 2023.