NARENDRA BHIKABHAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the applications are arising out of the same FIR being No.11216025200211 of 2020 registered with the Santej Police Station, Gandhinagar, for the offences punishable under Sections 406, 420, 465, 467, 468, 471, 120(B) and 114 of IPC, at the instance of the complainant Rupeshbhai Haribhai Thakkar. Therefore, they were heard together and this common order is being passed.

(2.) The Criminal Misc. Application No.9960 of 2020 has been filed by the applicant - accused No.15 Narendra Bikabhai Vyas, seeking anticipatory bail under Section 438 of Cr. P.C., and the Criminal Misc. Application No.10151 of 2020 has been filed by the applicant - accused No.3 Dharmesh Rajnikant Shah, seeking regular bail under Section 439 of Cr. P.C., in connection with the said FIR.

(3.) As transpiring from the said FIR, the complainant Rupesh Haribhai Thakkar, is the builder and also engaged in the profession of land dealings. It further transpires that the complainant initially had made an application dated 25.2.2020 to the Police Inspector, LCB Police Station, against the present two applicants and others alleging criminal conspiracy, cheating and criminal breach of trust, in respect of certain lands. On the basis of preliminary inquiry conducted by the Police Inspector, Gandhinagar, he has lodged the present complaint against the 16 accused, including the present two applicants, which has been registered as stated herein above.