Jaldip Jitendrakumar Dave vs State Of Gujarat

Gujarat High Court

Jaldip Jitendrakumar Dave vs State Of Gujarat on 10 October, 2025

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/18597/2025                                    ORDER DATED: 10/10/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 18597
                                                  of 2025

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                                                  JALDIP JITENDRAKUMAR DAVE
                                                              Versus
                                                       STATE OF GUJARAT
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                       Appearance:
                       SALMAN S KHAN(9496) for the Applicant(s) No. 1
                       MR YASH K DAVE(10269) for the Respondent(s) No. 1
                       MR YASH V GUPTA(11814) for the Respondent(s) No. 1
                       MR. ROHAN SHAH, LD.ADDL. PUBLIC PROSECUTOR for the
                       Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI

                                                              Date : 10/10/2025

                                                               ORAL ORDER

1. Rule returnable forthwith. Learned APP waives service of notice of rule for respondent - State of Gujarat and learned advocate Mr. Yahs V. Gupta waives service of notice of rule for and on behalf of the original complainant.

2. By way of the present application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being I-C.R. No.11191042250198 of 2025 registered with Satellite Police Station, Ahmedabad for the alleged offences as mentioned in the FIR.

3. Learned advocate Mr. Salman S. Khan appearing for the applicant submits that the allegations made in the FIR are of such a nature, for which, custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation as well as the trial proceedings and will not flee from justice. He Page 1 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined further submits that the FIR came to be lodged on 03.07.2025, for the incident alleged to have been taken place on 31.03.2025, and as such, there is a delay of more than three months registering the FIR. Learned advocate Mr. Khan also submits that looking to the background of the controversy, the same appears to be purely of a civil nature, and the Hon'ble Apex Court, time and gain, has expressed its disapproval for imparting criminal colour to a civil dispute, made merely to take advantage of a relatively quick relief granted in a criminal case in contrast to civil dispute, and the Hon'ble Supreme Court has, time and gain, warned of setting into motion a criminal law for recovery of money arising out of a civil disputes. Learned advocate Mr. Khan also submits that the present applicant is an accountant by profession, and has been working with the complainant's companies since 2008, having an unblemished career throughout. Learned advocate Mr. Khan further submits that the complainant is engaged in the business of consultancy and supply/purchase of several goods and services, and therefore, it often engages in cash transactions, Hawala exchanges or even uses the personal bank accounts of its employees, go gain some benefits in income tax. He submits that upon similar request made by the complainant and his parents, applicant was convinced to accept certain amount in his bank account, which later, upon instructions of the company, transferred back in the account of the Company, and as such, whatever amount relating to the complainant's company is found in the account of the applicant, was done with the consent and knowledge of the complainant and his parents.

4. Learned advocate Mr. Khan further submits that if the applicant had an intention to cheat the company, then he would have never returned back the said amount to the company, and Page 2 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined as such, the allegations of siphoning of the money of the complainant is absolutely baseless. He submits that the bank entries clearly indicates that the amount was credited back in the account of the complainant's company, which is evident from the bank statement appended along with the memo of the application. Learned advocate Mr. Khan further submits that so far as the allegation of forging of signatures on the cheques is concerned, none of the cheques have ever returned with an endorsement that 'signature mis-match', which indicates that all the alleged transactions were done with the permission, knowledge and consent of the complainant and his parents. He further submits that the complainant has not shown the alleged money in his books of account, though the account of the Company being audited every year. It is also very hard to believe that the complainant has neither checked his bank account nor has shown the alleged loss in the balance sheet of the Company for continuous period of seven years. This aspect also signifies that all the alleged transactions were done with the consent and knowledge of the complainant, with a sole intention to gain tax benefits. Learned advocate Mr. Khan further submits that before registration of the FIR, the applicant was summoned atleast five times, and on every occasion, the applicant appeared and his statement came to be recorded, and at that time, the applicant also produced all these bank entries before the investigating officer, however, on account of some personal grudge and with a view to extract money from the applicant, by arm twisting, the present FIR has been registered. Learned advocate Mr. Khan also submits that so far as Sections 316(2) and 316(8) of BNS are concerned, which are akin of Sections 406 and 420 of IPC, as per the settled law, both these sections cannot be co-exist.

NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined

5. Learned advocate Mr. Khan further submits that so far as the allegation of using forged cheque books are concerned, since 2018 to 2025, hundreds of cheques came to be issued, however, none of those cheques were returned back with an endorsement 'forged cheque', and as such, the case of the complainant is prima facie beyond imagination. He submits that as of now, the not single statement of of any bank official has been recorded by the investigating officer to prove the forgery of cheque leaf or signature. He submits that the offence, as alleged, is triable by the Court of Magistrate. He submits that the entire case of the prosecution hinges upon documentary evidence, and all those documents are already in the custody of the investigating officer, and as such, the custodial interrogation of the applicant is not necessary. Moreover, the present applicant does not have any past criminal antecedents.

6. In such circumstances, referred to above, learned advocate Mr. Khan appearing for the applicant prays that there being merit in the present application, the same be allowed and the applicant be released on anticipatory bail.

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7. Per contra, the present application has been vehemently opposed by learned advocate Mr. Yash V. Gupta appearing for the original complainant. Learned advocate Mr. Gupta submits that all the accused persons, in connivance with each other, hatched a criminal conspiracy, and accordingly, siphoned off huge amount from the complainant's Company. He further submits that the core of this organized crime lies in deliberate acts of forgery and impersonation and using the forged documents as genuine in breach of the complainant's trust being its employees. Learned advocate Mr. Gupta also submits that the entire fraud first came to light in March, 2025 when cheques of small amounts of Rs.2 Page 4 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined Lakh and Rs.5 Lakh were dishonoured despite sufficient working capital being available through fixed deposits and cash credit facilities. Therefore, the accused persons were confronted, upon which, they confessed the irregularities committed by them and assured to return back the alleged amount, which was gradually repaid, however, they soon stopped responding. Learned advocate Mr. Gupta further submits that, thereafter, the complainant got the accounts of the firm audited, which revealed large scale fabrication and forgery. He also submits that the accused persons produced fabricated financial records whenever the same were sought for by the complainant, and thereby the accused persons created a false impression that the accounts were being maintained properly. Not only that, the accused have also prepared false and fabricated certificates like interest certificates, monthly or annual bank statements etc. Apart from that, even the registered mobile number linked with the bank account of the company was also fraudulently substituted with the mobile number of the present applicant behind the back of the complainant, in order to diver all SMS, OTPs and alerts as well as all other communications relating to the bank transactions.

8. Learned advocate Mr. Gupta further submits that the accused persons, out of the instructions of the complainant or even without his knowledge, also submitted an application in the Bank for issuance of new cheque book and to substitute the mobile number, and then by using the said cheque book, transferred funds into their personal bank accounts and they were using bearer cheques to withdraw the cash. Learned advocate Mr. Gupta also submits that the amount has been siphoned off by rotating it through different accounts of the relatives of the accused persons. For instance, accused Anjuben Page 5 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined Nimje was regularly receiving an amount of Rs.29,000/- per month from one M/s. Manved Infracom, which is owned by the father-in-law of the present applicant's cousin sister, namely, Nidhi Krunal Gajjar. Then, from the said amount received by Anjuben Nimje, a substantial amount was then transferred to the account of the sister of the present applicant, namely, Nidhi Krunal Gajjar. The aforesaid clearly reveals that there is a deliberate money trail, whereby the present applicant has received the alleged amount through the different accounts of his relatives and friends. Learned advocate Mr. Gupta further submits that the present applicant is a kingpin of the entire episode. The present applicant got his own mobile number substituted in place of the mobile number of the complaint linked with the bank accounts. He submits that the co-accused Shailesh Thakore himself has given a detailed statement regarding on which date ho much amount was taken by him and from it, how much amount was parted by the other accused persons. He submits that the amount involved is huge, the modus operandi is systematic, and the fraud continued undetected for over four years. Learned advocate Mr.Gupta further submits that there exists a prima facie case of criminal breach of trust by the employees, misuse of valuable security like cheque and using it as genuine for the purpose of cheating with a common intention to defraud the company. Learned advocate Mr. Gupta also submits that the investigation is at a nascent stage, and the applicant is absconding since inception, and as such, the judicial custody of the present applicant is required to recover the forged documents, bank seals, payment slips, counter foils, cash money withdrawn by them, and also to interrogate him about commission of the offence, to determine the exact figure of the Page 6 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined amount being siphoned off, as also to determine with whose assistance they have diverted those funds, as also to determine who else were involved in the conspiracy, as also whether involvement of any bank officer is there or not. The amount involved in the present case is 1.94 crore. Moreover, even the quashing petition preferred by the present applicant has also not been entertained by a Coordinate Bench of this Court. Learned advocate Mr. Gupta submits that there are sufficient documentary evidences collected by the investigating officer, clearly indicating the involvement of the present applicant in the commission of crime.

9. In such circumstances, referred to above, learned advocate Mr. Gupta appearing for the original complainant prays that there being no merit in the present application, the same be rejected.

10. On the other hand, the present application has also been vehemently opposed by the learned APP. Learned APP submits that the present applicant has been named in the FIR along with his specific role. He further submits that the active involvement of the present applicant in the commission of crime is clearly found out from the materials on record. Learned APP further submits that the present applicant is evading his arrest since beginning, and during the course of investigation, sufficient incriminating material has been found out against him. He further submits that the present applicant is an account by profession, and by using his such skill, as also taking advantage of the old age of the parents of the complainant, siphoned off huge amount of the company of the complainant. Even the statement of the applicant has been recorded by the police, wherein he has confessed of committing the crime. He submits that the other co-

NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined accused persons are also absconding and the amount is yet to be recovered, and as such, the custodial interrogation of the applicant seems to be necessary. He submits that the applicant has failed to establish case for extraordinary relief.

11. In such circumstances, referred to above, learned APP prays that there being no merit in the present application, the same be rejected.

12. Heard the learned counsel appearing for the parties and perused the record.

13. It is well settled that, among other circumstances, the factors to be borne in mind while considering an application for bail are (i) whether there is any prima facie or reasonable ground to believe that the accused had committed the offence;

(ii) nature and gravity of the accusation; (iii) severity of the punishment in the event of conviction; (iv) danger of the accused absconding or fleeing, if released on bail; (v) character, behaviour, means, position and standing of the accused. Though at the stage of granting bail execution and appreciation of evidence is not permissible. Hence, custodial interrogation is required.

14. From the record, it transpires that there is a prima facie case against the present applicant-accused, and his direct involvement in the present offence cannot be ruled out. It appears from the record that there is a huge fraud of crores of rupees alleged to have been committed by the present applicant by misusing his position and by forging the signatures and valuable security like the cheque book of the company, and thereby the complainant has been duped with Page 8 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined an amount of Rs.1.64 Crore. It also transpired from the record that the present applicant is an accountant in the Company, and has played a lead role in executing the entire scam. From the bank statements produced by the investigating officer, it appears that the present applicant has received unjustifiable amount from the co-accused Shailesh at regular intervals. The said entries, prima facie, seems to be suspicious one, which points a finger towards the involvement of the present applicant in the commission of crime. Moreover, the investigation is underway, and is at a crucial stage. The diversification of the amount to various account holders and getting their account details is a crucial subject of investigation for which the presence of the applicant seems to be very much necessary. Furthermore, the manner in which the entire offence was conspired and executed is an important aspect of investigation for which, in my view, the custodial interrogation of the applicant is required. It further appears from the record that the present applicant has received an amount of Rs.40,89,384/- in his personal account from the different bank accounts of the Company, as also an amount of Rs.50,22,794/- from the different bank accounts of co-accused Shaileshbhai through U.P.I. Not only that, the allegations of forging signatures on the cheque books have also been levelled, which seems to be quite grave in nature. The record further reveals that cheque books have also been obtained fraudulently, and even the mobile number linked with the bank account of the Company had also been replaced by the applicant with his mobile number. Furthermore, the other co-accused are also absconding and the documentary evidences are still to be Page 9 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined recovered, and as such, if the applicant is released on bail, there are all possible chances of aiding the other co-accused to remain absconding, as also tampering with the evidences. Apart from that, the present applicant is also evading his arrest since beginning. Further, the offence with which the applicant is charged with is an economic offence and is against the interest of the society.

15. It goes without saying that the alleged offence of duping the complainant of crores of rupees is quite grave in nature. Hence, while it is extremely important to protect the personal liberty of a person, it is equally incumbent upon me to analyze the seriousness of the offence and determine if there is a need for custodial interrogation.

16. In Siddharam Satlingappa Mhetre v. State of Maharashtra, (2011) 1 SCC 694, the Supreme Court carefully considered the principles established by the Constitution Bench in Gurbaksh Singh Sibbia v. State of Punjab, (1980) 2 SCC 565. After a thorough deliberation, the Supreme Court arrived at the following conclusion:

"112. The following factors and parameters can be taken into consideration while dealing with anticipatory bail:

(i) The nature and gravity of the accusation and the exact role of the accused must be properly comprehended before arrest is made;

(ii) The antecedents of the applicant including the fact as to whether the accused has previously undergone imprisonment on conviction by a court in respect of any cognizable offence;

(iii) The possibility of the applicant to flee from justice;

NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined

(iv)The possibility of the accused's likelihood to repeat similar or other offences;

(v) Where the accusations have been made only with the object of injuring or humiliating the applicant by arresting him or her;

(vi)Impact of grant of anticipatory bail, particularly in cases of large magnitude affecting a very large number of people.

xxx xxx xxx"

17. In Sushila Aggarwal v. State (NCT of Delhi), (2018) 7 SCC 731, the Constitution Bench of the Hon'ble Apex Court reaffirmed that when considering applications for anticipatory bail, courts should consider factors such as the nature and gravity of the offences, the role attributed to the applicant, and the specific facts of the case.

18. In Satpal Singh vs. State of Punjab, (2018) 13 SCC 813, the Supreme Court has held that the satisfaction of the court for granting protection under Section 438 Cr.P.C. is different from the one under Section 439 Cr.P.C. while considering regular bail.

19. In Pratibha Manchanda and another Vs. State of Haryana and another, (2023) 8 SCC 181, the Supreme Court has opined that "the relief of anticipatory bail is aimed at safeguarding individual rights. While it serves as a crucial tool to prevent the misuse of the power of arrest and protects innocent individuals from harassment, it also presents challenges in maintaining a delicate balance between individual rights and the interests of justice. The tight rope we must walk lies in striking a balance Page 11 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined between safeguarding individual rights and protecting public interest. While the right to liberty and presumption of innocence are vital, the court must also consider the gravity of the offence, the impact on society, and the need for a fair and free investigation. The court's discretion in weighing these interests in the facts and circumstances of each individual case becomes crucial to ensure a just outcome."

20. This Court after considering number of decisions of the Apex Court as well as of this Court, has observed in case of MOHMED SALIM ABDUL RASID SHAIKH V. STATE OF GUJARAT reported in 2001 [2] GLR 1580 as under;

"13. There is no scope for present applicant to urge that he may be saved from disgrace or unwarranted hardship. While entertaining the anticipatory bail application of the accused, the Court should consider various aspects such as;

[i] earlier offences registered against the applicant accused and the nature thereof including the area of activity, modus etc. if brought to the notice of the Court;

[ii] gravity of the circumstances in which the offence is committed. Whether custodial interrogation is, prima facie, unavoidable ?

[iii] likelihood of the accused fleeing from justice;

[iv] position and status of the accused individually and also with reference to the victim and witnesses; [v] likelihood of repetition of similar type of offence;

[vi] whether he would jeopardise his own life being faced with grief or grim prospects of possible conviction in the case;

NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined [vii] likelihood of tampering with the evidence or witnesses during the process of investigation, status and stage of investigation;

[viii] plea of false implication on some special vendetta, if taken.

[ix] other relevant grounds which may apply to facts and circumstances of that particular case; "

21. Similarly, the Apex Court has also considered the scope of Section 438 in case of DUKHISHYAM BENUPANI, ASSTT DIRECTOR, ENFORCEMENT DIRECTORATE [FERA] V. ARUN KUMAR BAJORIA reported in 1998 [1] SCC 52. The relevant observations made in para-7 are quoted as under :-

"7. It seems rather unusual that when the aggrieved party approached the High Court challenging the order passed by a subordinate court the High Court made the position worse for the aggrieved party. The officials of the Directorate are now injuncted by the Division Bench from arresting the respondent and the time and places for carrying out the interrogations were also fixed by the Division Bench. Such kind of supervision on the enquiry or investigation under a statute is uncalled for. We have no doubt that such type of interference would impede the even course of enquiry or investigation into the serious allegations now pending. For what purpose the Division Bench made such interference with the functions of the statutory authorities, which they are bound to exercise under law, is not discernible from the order under challenge. It is not the function of the Court to monitor investigation processes so long as such investigation does not transgress any provision of the law. It must be left to the investigating agency to decide the venue, the timings and the questions and the manner of putting such questions to persons involved in such offences. A blanket order full insulating a person from arrest would make his interrogation a mere ritual."

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22. Coming to the case on hand, from the allegations levelled in the FIR and the materials placed on record, it appears that the very serious allegations of misappropriation of crores of rupees have been made against the applicant. Moreover, the present case also falls within the category of economic offences and the amount involved in the present case is quite huge, and it is trite law that in economic offences, benefit of pre-arrest bail should not be extended in favour of the accused in a casual manner. The amount involved in the present case is also quite huge, and the offence as alleged is also punishable with life imprisonment. Thus, at this stage, in my view, custodial interrogation of the applicant is very much necessary.

23. Lastly, it may be noted that as held in catena of decisions, the economic offences constitute a class apart and need to be visited with a different approach in the matter of bail. The economic offences having deep-rooted conspiracies and involving huge loss of public funds need to be viewed seriously and considered as grave offences affecting the economy of the country as a whole and thereby posing serious threat to the financial health of the country. Undoubtedly, economic offences have serious repercussions on the development of the country as a whole. To cite a few judgments in this regard are Y.S. Jagan Mohan Reddy vs. Central Bureau of Investigation, reported in (2013) 7 SCC 439, Nimmagadda Prasad vs. Central Bureau of Investigation, (2013) 7 SCC 466, Gautam Kundu vs. Directorate of Enforcement (Prevention of Money-

NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined Laundering Act), Government of India Through Manoj Kumar, Assistant Director, Eastern Region, (2015) 16 SCC 1, State of Bihar and Another vs. Amit Kumar alias Bachcha Rai, (2017) 13 SCC 751. The Supreme Court taking a serious note with regard to the economic offences had observed as back as in 1987 in case of State of Gujarat vs. Mohanlal Jitamalji Porwal and Another, (1987) 2 SCC 364 as under:-

"5... The entire community is aggrieved if the economic offenders who ruin the economy of the State are not brought to books. A murder may be committed in the heat of moment upon passions being aroused. An economic offence is committed with cool calculation and deliberate design with an eye on personal profit regardless of the consequence to the community. A disregard for the interest of the community can be manifested only at the cost of forfeiting the trust and faith of the community in the system to administer justice in an even-handed manner without fear of criticism from the quarters which view white collar crimes with a permissive eye unmindful of the damage done to the National Economy and National Interest..."

24. Moreover, when the Court is satisfied that a prima facie case of custodial interrogation of the accused is made out by the prosecution for securing the incriminating materials from the information likely to be received from the accused, then the power under Section 482 should not be exercised in a routine manner. The presence of the applicant, in the peculiar facts and circumstances of the present case, seems to be needed to uncover the truth. Further, the discretion under Section 482 cannot be exercised with regard to offences punishable with death or imprisonment for life, unless the Page 15 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined court at that very stage is satisfied that such a charge appears to be false or groundless. The larger interest of the public and State demand that in serious cases like economic offences involving cheating and misappropriation of huge volume of amount, the discretion under Section 482 of the BNSS should not be exercised.

25. Thus, what is discernible from the above is that while deciding anticipatory bail application, it is the first duty of the Court to see seriousness of the offence, prima facie case and interest of the society at a large. Therefore, when no special and compelling circumstances are made out and no case of false implication of present applicants in the alleged offence is made out before this Court, I am of the opinion that this Court should refrain itself from exercising its discretionary powers in favour of the present applicants at this stage.

26. Further, the present applicant is involved in white collar socio-economic offence which constitute a class apart and needs to be visited with a different approach. The economic offences adversely affect the economic and social fabric of the country. In such circumstances also, grant of anticipatory bail at this stage would frustrate the investigation.

27. In view of above discussion and considering the materials produced before this Court, I am of the opinion that there seems to be a prima facie involvement of the present applicant in the commission of the alleged offence. Thus, this Court is of the opinion that at the initial stage of the investigation of the offence, grant of anticipatory bail in favour of the applicant is likely to hamper the investigation and investigating agency is Page 16 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025 NEUTRAL CITATION R/CR.MA/18597/2025 ORDER DATED: 10/10/2025 undefined likely to lose an opportunity to exploit all the fact situation, probabilities or opportunities which the Agency may get during the custodial interrogation of a person, and therefore, keeping in mind all the factors, no interference is required at this stage. The impugned order passed by the trial court, rejecting anticipatory bail application of the applicants is just and proper and does not require any interference at the end of this Court.

28. In the result, the application, being devoid of any merit, is hereby rejected. However, it is made clear that the observations made by this Court herein above at this stage while deciding the anticipatory bail application, would not come in the way of the applicant at the time as and when if ultimately the trial court is proceeded with the trial, and at the stage of consideration of regular bail application, if preferred by the applicant. Rule is discharged.

(DIVYESH A. JOSHI,J) VAHID Page 17 of 17 Uploaded by ABDULVAHID A SHAIKH(HC00955) on Thu Oct 16 2025 Downloaded on : Thu Oct 16 22:06:56 IST 2025