SANDIP RAMESHBHAI JASADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Pratik Y Jasani for the Applicant and learned APP Mr. Hardik Soni for the Respondent - State of Gujarat through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being F I R No. 11197047200728/ 2020 registered with Salvi Police Station, District: Vadodara (Rural) for the offences punishable under Sections 379 of the Indian Penal Code.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicant has vehemently submitted that in the present case the FIR is 11 months old and the date of occurrence was on 16.7.2019. Further the learned advocate has placed reliance on the earlier order passed by the co-ordinate bench dated 04.08.2020 which reads as under: