BHOLANATH RAJPATI SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 438 of Criminal Procedure Code, 1973 ('the Code' for short) for releasing him on anticipatory bail in connection with FIR being C.R.No.I-17 of 2018, registered with Airport Police Station, Ahmedabad for the offences punishable under Sections 406, 409, 420, 465, 466, 467, 471, 472 and 120B of Indian Penal Code.

(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor Mr.Shah for the respondent-State.

(3.) It is mainly alleged in the FIR against the applicant that with a view to get the work order in pursuance to the tender issued by the Airport Authority of India, the applicant submitted a bid and thereafter produced the forged bank guarantee.