CHAUDHARY BALDEVBHAI KANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him/her on anticipatory bail in the event of her arrest in connection with the FIR being C.R. No.I-252 of 2013 registered with 'B' Division Police Station, Rajkot for the offences punishable under Ss. 406 and 420 of the Indian Penal Code, 1860.

(3.) Learned Advocate for the applicant submits that the applicant has nothing to do with the offence and he is falsely enroped in the offence. The incident took place in the year 2013. Thereafter, he approached this Court by way of Quashing Petition under Sec. 482 of Cr.P.C., which came to be dismissed and he approached this Court. The said transaction is commercial transaction and for the said transaction, the cheques already came to be issued and the same is dishonoured and for that, the proceeding under Sec. 138 of NI Act came to be initiated. Applicant is having no past antecedents. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.