MANUBHAI LAGHRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I - 9/2015 before Wadhwan Police Station, District: Surendranagar for the offences punishable under Sections 465, 467, 468, 471 and 114 of the Indian Penal Code.

(2.) Learned advocate for the applicant has contended that the two civil suits were filed and out of the two civil suits, one civil suit was decreed by the trial Court and against that order of the trial Court, a First Appeal is preferred and the same is pending before this Court. He has further contended that second civil suit was dismissed by the trial Court and against that order, an appeal is preferred before the Appellate Court and the same is decreed by the Appellate Court. He has further contended that the present case is only depending upon the documentary evidence. He has further contended that the applicant is ready to cooperate with the investigation and make available for interrogation whenever required.

(3.) Learned Additional Public Prosecutor for the respondent - State has contended that the applicant has committed serious offence as alleged in the FIR. He has prayed to reject the present application.