HITENDRABHAI MOHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition 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 C.R.No.11213030240072 of 2024 registered with Lodhika Police Station, Rajkot (Rural).

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

(3.) Apart from placing written submissions on record, learned Senior Advocate Mr.Tejas Barot assisted by learned advocate Mr.Anuj Trivedi for the petitioner after taking this Court through records of present applications would submit that deceased was listed bootlegger. It is submitted that one FIR was filed against him on previous occasion and considering quantity of liquor involved in the FIR, concerned Court did not release him on bail till filing of charge-sheet. It is submitted that after filing of charge-sheet, deceased filed bail application through learned advocate Mr.Alpesh Solanki and he got bail. It is submitted that another FIR came to be filed and deceased was not named in the FIR. During investigation of the offence, the petitioner who is PSI and investing the offence had apprehension that deceased was involved in the second FIR also and therefore, he was investigating the offence. It is submitted that deceased who was bootlegger could not face offence and committed suicide by making false video alleging that he has committed suicide on the ground that the petitioner is asking bribe of Rs.10.00 lakhs for not arraigning deceased in offence. It is submitted that no FIR under Prevention of Corruption Act is filed.