PARMAR PRAKASHKUMAR DHIRUBHAI TRIKAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the matters arise out of the common FIR therefore they are heard together and are disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being I-C.R. No.81 of 2021 (11206020210665 of 2021) registered with Kadi Police Station, Mehsana for offences punishable under Sec. 406 , 409 , 420 , 465 , 468 , 471 , 419 , 120B and 114 of IPC.

(3.) Mr. Y.V. Brahmbhatt, learned advocate for the applicants submitted that, the applicant of Criminal Misc. Application No.5115 of 2022 is the Area Manager, who had informed the police about the misdeeds of the co- accused. Mr. Brahmbhatt referring to the statement of the witnesses stated that, as per the statement, the Supervisor Amit Ramesh Prajapati had vacant the godown and the cumin bags were disposed of without any release order and on getting the information, the present applicant immediately stated of reaching the place and on inquiry thereafter Mr. Brahmbhatt stated that the present applicant had given an application to the police about the incident. He further stated that there is no allegation against the present applicant of having sold the Cumin bags nor of receiving any proceeds from the sale of such alleged bags.