VOHRA ABDUL RAZAK FAZALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.R.C.Kodekar, Ld. APP waives service of rule for respondent-State. Mr.Vijay Patel, Ld. Advocate waives service of rule for respondent no.2 to 11.

(2.) The petitioner Vohra Abdul Razak Fazalbhai is the original complainant. He has lodged complaint on 16.9.2001 at 7:15 p.m. before the Police for the incident in question which took place on 15.9.2001 between 12:00 noon to 12:15 hours which was registered as Crime Register No. 23 of 2001 for the offences punishable under Section 395, 436, 452 IPC and Section 135 of Bombay Police Act naming in all 11 accused persons with about 200 to 250 persons in the crowd. As per his FIR, the crowd entered Decora Profiles Pipes Pvt.Ltd. and ransacked the same and set at fire and thereby caused loss of Rs.43,13,400.00 and robbed them by looting valuables worth Rs.22,86,000.00 from the premises of the company. Thus, they have caused in all loss of Rs.65,99,400.00.

(3.) Dr.Subhashchandra Haribhai Dave who is a doctor having hospital at Vijapur named as accused no.1 filed Criminal Misc. Application No. 925 of 2001 alongwith 9 other accused persons seeking anticipatory bail from the Court of Sessions Judge at Mahesana. The same was granted on conditions by the Ld. Additional Sessions Judge, Mahesana by judgement and order dated 26.9.2001.