PANKAJBHAI VALLABHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. Part A 11191015200119 of 2020 before Nikol Police Station, Ahmedabad, for the offences under Sections 406 , 420 , 467 , 468 , 506(2) , 114 of the Indian Penal Code.

(2.) Mr. Samir Afzal Khan, learned advocate for the applicant vehemently submits that the complaint against the present applicant is counterblast to the complaint filed by the applicant against the complainant before three months. It is his submission that the dispute is purely civil dispute and co-accused Rasilaben Pankajbhai Patel is granted anticipatory bail by this Court vide order dated 27.02.2020 passed in Criminal Misc. Application No.4264 of 2020. He therefore, urges that the applicant may be released on anticipatory bail.

(3.) Ms. Monali Bhatt, learned APP opposed this application. She vehemently submits that Rasilaben Pankajbhai Patel is released on anticipatory bail because she happens to be lady. It is her further submission that nature of evidence against the applicant is not comparable with the nature and allegations against the co-accused, who is released on bail. She submits that if this Court is inclined to grant bail, the reasons may not be assigned.