MUKESHBHAI VALLABHBHAI ABHANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted. The present appeal is directed against the final judgment and order dtd. 28/11/2022 (hereinafter referred to as "the impugned judgment") passed by the High Court of Gujarat at Ahmedabad (hereinafter referred to as "the High Court") in Criminal Miscellaneous Application No. 13783 of 2021, whereby the appellant's prayer for release on bail has been dismissed.

(2.) The Appellant is accused along with others in FIR Cr. No. I-11202008202186 of 2020 registered with the "A" Division Police Station, Jamnagar, Gujarat for offences punishable under Ss. 3(1), 3(2), 3(3), 3(4) and 3(5) and 4 of the Gujarat Control of Terrorism and Organised Crime Act, 2015 (hereinafter referred to as "the GCTOC Act") read with Ss. 386, 387, 506(1) and 506(2) of the Penal Code, 1860 (hereinafter referred to as "IPC"). The present Appellant is arrayed as Accused 8 in the said FIR.

(3.) The case was registered on the basis of secret information received that accused no. 1 Jaysukh Muljibhai Ranpariay @ Jayesh Patel was operating an organised crime syndicate in the City of Jamnagar in the State of Gujarat involving, inter alia, extortion, land grabbing, contract killing, money-laundering, etc.