ROOPKUMAR NAIDU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioner has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11216007230386 of 2023 registered with Sector 21 Police Station, Gandhinagar for the offences punishable u/s 420, 467, 468, 471, 120B of the IPC.

(2.) Brief facts of the case are that police complaint is filed by Mr. Veer Singh Babulal Dangi stating that present accused person along with other co- accused persons had hatched a pre- planned conspiracy and against the complainant and misused his documents PAN card, Aadhaar card, photo etc. to opened bank account in the Canara Bank Sector-16 Gandhinagar branch in the name his firm, Om Catering by doing false signature of complainant and done RY many bank transaction without his knowledge and closed down the said bank account without paying the GST on it and committed fraud with the complainant.

(3.) Heard learned advocate Mr. Mehul Mehta for the petitioner, learned advocate Mr. Ramnandan Singh for the complainant and learned APP Ms. Asmita Patel for the State.