S. RAGHUNATH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant who is apprehending his arrest at the hands of DCB Police Station, Ahmedabad City, has approached this Court praying for anticipatory bail under Sec. 482 of the BNSS, 2023.

(2.) The applicant along with other co-accused, are alleged to have committed the offences under Ss. 409, 420, 465 and 120 B of the IPC, which came to be registered vide part A C.R. No. 11191011250299 of 2025, with DCB Police Station, Ahmedabad City.

(3.) Heard learned advocate Mr. Hriday Buch, assisted by learned advocate Dakshesh Mehta, who has at the outset submitted that, the applicant is a Chartered Accountant and the applicant does not have any nexus with the transactions in question. The allegation against the applicant pertains to he having procured a false credit letter issued by Soleil Chartered Bank, New York. The principal accused has been arrested. The applicant was only discharging his duties as a Chartered Accountant upon advice from the principal accused. He is in no way benefited by any of the transactions between the original complainant and the principal accused. The applicant had neither ordered raw materials for pharmaceuticals from the original complainant, nor had issued cheques to the original complainant for the outstanding dues, and had only facilitated the bank guarantee and the letter of credit of the accused company which was given to the complainant. Hence, it is prayed that, this application be allowed in the interest of justice.