VIKRAMBHAI DEVJIBHAI SOHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the applications arise out of one and same FIR and therefore, they were heard and disposed of by this common order.

(2.) Apprehending the arrest, the applicants seek pre-arrest bail, under Sec. 438 of the Code of Criminal Procedure, in connection with the FIR being CR. No. 11208037210616 of 2021 registered with Kuvadva Road Police Station, District: Rajkot for the offences punishable under Ss. 306 , 465 , 477 , 120B read with Sec. 114 of the IPC.

(3.) Facts and circumstances giving rise to file the present applications, are that one Mahant (Monk) Jayramdas Guru Premdas, aged about 60 yrs, committed suicide by consuming poisonous substance. The incident of suicide took place on 1/6/2021. Since many years, deceased had established the Ashram, named as "Khodiyar Dham Ashram Education & Charitable Trust" - charitable institution, situated at village: Kagdadi, Morbi-Rajkot Road, Dist.: Rajkot, mainly working for animals like cow etc. The deceased was President of the Trust and was looking after the entire management of the Trust. In all 9 Trustees were appointed as Trustees. Out of 9 Trustees, 2 Trustees were family members of the deceased namely present applicants Alpesh Pratapbhai Solanki and Hiren Laxman Jadav, whereas, co-accused, Rakshit Vasantbhai Kalola being a Trustee, was appointed as Secretary in the Trust.