CHANDANSINH PADAMSINH CHAMPAWAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed 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-130 of 2018 registered with Chandkheda Police Station, Ahmedabad City for the offence punishable under Sections 406, 420, 506(2), 114 of the Indian Penal Code and under Sections 33, 34, 40, 42(D)(E) of the Money Lenders Act.

(2.) Learned Advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence. It is further submitted that the applicant is having several antecedents, to which learned advocate for the applicant produces on record the necessary details along with the orders to contend that such lodging of complaints has resulted into either acquittal or quashing of the First Information Reports.