VISHVADEEPSINH MAHIPATSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the petitioner, filed under Sec. 438 of the Code of Criminal Procedure, 1973 ('the Code', in brief), seeking anticipatory bail in connection with the offence registered as C.R. No.11821011230942 of 2023, registered with 'A' Division Police Station, Dahod, under Ss. 170, 419, 465, 467, 468, 471, 472, 474, 120B of the Indian Penal Code, 1860 (in short, 'IPC').

(2.) The brief facts of the case of the prosecution are that one Mr. Bhaveshbhai Rajeshbhai Bamaniya, who is discharging duties as Sr. Clerk in the office of Project Administrator, Dahod, lodged the FIR in question, wherein, he stated that it is his duty to prepare the orders of allotment of grant, salary bills, contingency bills etc. Online, on I.F.M.S. Software and put-up the same before Accounts Officer for sanction. It is stated in the FIR that pursuant to the registration of FIR, with regard to floating of a fake and bogus government office in the name of Project Administrator at Chhotaudepur, with Chhotaudepur Police Station on 26/10/2023, the Project Administrator, namely Smit Lodha, of the office of the complainant issued instructions to inquire, as to whether, any such incident of floating a fake Project Administrator office and misappropriation of government funds has taken place at Dahod or not.

(3.) Heard, learned Advocate, Mr. Bhargav Bhatt, along with learned Advocate, Ms. Poonam Maheta, appearing for the petitioner and learned APP, Ms. Patel, for the Respondent- State.