MOHANBHAI RADAVIYABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mitesh Amin, Learned Public Prosecutor, waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R.No.I- 11 of 2018 registered with Tapi A.C.B. Police Station, Vyara, District Tapi, for the offences punishable under Sections 409, 465, 466, 467, 471, 476(a), 120B, 109 and 34 of the Indian Penal Code and Section 13(1)(a) and 13(2) of the Prevention of Corruption Act.

(3.) It is contended by the learned advocate Mr.Majmudar that co-accused Khengarbhai Kesarbhai Gadhavi has deposited the entire amount of misappropriation before the concerned Trial Court and, therefore, the co-accused is released on anticipatory bail by this Court. Therefore, learned advocate for the applicant prayed that the applicant be released on anticipatory bail.