ABDULLAH NASRUALLAH PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Nimisha Parekh for learned Advocate Mr. Abhiraj R. Trivedi for the Applicants and learned APP Ms. Monali Bhatt for the Respondent - State of Gujarat.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused persons have prayed for anticipatory bail in connection with the FIR No. 1121600121068 registered with Adalaj Police Station, Gandhinagar for the offences punishable under Ss. 408, 420 and 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 grounds mentioned in the memo of application, the present application may be allowed.