VIROJA CHIRAG RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973, for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I-30 of 2017 before Sihori Police Station for the offence punishable under Sections 4(1) , 4(1)(A) of the Mines and Minerals (Development & Regulation), under Sections 3 and 5 of the Gujarat Mines and Minerals Transfer and Storage Act, 2005, and under Sections 406 , 420 , 418 , 465 , 467 , 468 , 471 , 472 , 379 , 120B of the Indian Penal Code.

(2.) Heard learned advocate for the applicant and learned APP for the respondent State.

(3.) Having considered the rival contentions, more particularly, the statement of the learned counsel for the petitioner that the petitioner is willing to deposit a sum of Rs.23.00 lakhs (Rupees Twenty Three Lakhs) in the Government Treasury without prejudice to his rights and contentions; as also considering the fact that the case is substantially based upon the documentary evidence, the case for admitting the petitioner to anticipatory bail is made out.