HARSHADBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant Mr.Salil Thakore for the applicant and learned Additional Public Prosecutor Mr.Manan Mehta for the respondent.

(2.) At the outset, learned advocate for the applicant submitted that in Criminal Miscellaneous Application No.6082 of 2020, co-accused has been granted protection by this Court.

(3.) Even without considering the said aspect and even without going into the merits of the case, the Court could notice from the record that previously the applicant had filed Criminal Miscellaneous Application No.5911 of 2020 for seeking anticipatory bail in respect of the very F.I.R. for which the present application is filed.