YASHPAL JITUBHA CHUDASMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The applicants - accused Nos.18 and 17, as shown in the charges sheet, have preferred these applications for anticipatory bail under Section 438 read with Section 482 of the Code of Criminal Procedure, 1973 (for short "the Code") for anticipatory bail and/or extension of anticipatory bail granted vide order dated 21.09.2010 passed by the co -ordinate Bench of this Court (Coram : Hon'ble Mr. Justice Rajesh H. Shukla) in connection with the FIR registered by CBI bearing No. RC BS1/2010/S0004 -MUM at Mumbai for the offences punishable under Sections 120B read with Section 364, 365, 368, 341, 342, 302, 384 and 201 of the IPC.

(2.) According to the applicants they are leading persons in co -operative sector and are also directors in the Ahmedabad District Co -operative Bank and are enjoying high status and reputation in the society.

(3.) The prosecution case, as per the charge sheet, qua the applicants herein, is as under : -