GULAM IBRAHIM KHANDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Rahul R. Dholakia for the Applicants and learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - accused persons have prayed for anticipatory bail in connection with the FIR No. 11210045214351 registered with Pandesara Police Station, Surat City for the offences punishable under Sections 406, 420, 409, 120(B), 114 of the Indian Penal Code.

(3.) Learned Advocate for the Applicants has submitted that the Applicants are apprehending their 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 Applicants has submitted that in view of the order passed by the coordinate bench dated 25.10.2011, the Applicants have jointly and severally deposited an amount of Rs.15,20,000/0 before the trial court. Xerox copy of the Book of Receipt dated 3.11.2021 is placed on record. He has therefore submitted that the present application may be allowed.