DARGABHAI BHERAJI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Rahul R. Dholakia on behalf of the applicants and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants pray for being released on anticipatory bail in connection with FIR being C.R. No. 11195016210589 of 2021 registered with Deesa North Police Station, District Banaskantha, on 14/10/2021 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 167 and 120(B) of the Indian Penal Code and under Ss. 13(1)(b) and 131(c) of the Prevention of Corruption Act.

(3.) At the outset, it would be required to be noted that vide an order dtd. 10/3/2022, learned Co-ordinate Bench of this Court had protected the present applicants and whereas such protection, has enured in favour of the applicants till date.