PRAFULBHAI DHANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Sunil Joshi for the applicants and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) By way of these applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant s pray for being released on anticipatory bail in connection with FIR No.11216004220122 of 2022 registered with Dabhoda Police Station, District Gandhinagar on 5/4/2022 for offences punishable under Ss. 406, 420, 465, 467, 468, 471, and 114 of the Indian Penal Code.

(3.) It appears that in Criminal Misc. Application No.8157 of 2022 the case of the applicants being that they were accused No.7, 8, 10, 11, 14, and 15 in the FIR and whereas they have not sold the land to the First Informant, nor does the First Informant have any privity of contract with the present applicants. It appears that the First Informant had a grievance with regard to his transaction with accused Nos.1 to 6. Having regard to the same, it appears that vide order dtd. 6/5/2022 the learned Coordinate Bench of this Court had been pleased to protect the applicants in Criminal Misc. Application No.8517 of 2022 by directing the applicants to remain present before the Investigating Officer on 16/5/2022.