IQBAL HASANALI SYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned SrJS Advocate Mr.Mihir Joshi appearing with learned Sr. Advocate Yatin Oza, appearing with learned Sr. Advocate Percy Kavina with learned Sr. Advocate Mr.Asim Pandya with learned Advocate Mr.Aniq Kadri appearing with learned Advocate N.L. Jain for the applicant, learned Advocate Mr.Yash J. Patel appearing for the original complainant and learned Public Prosecutor Mr.Mitesh Amin appearing with learned APP Mr.L. B. Dabhi on behalf of the respondent State.

(2.) Issue Rule returnable forthwith. Learned APP Mr.Dabhi for the State and learned Advocate Mr.Patel for the complainant waive service of rule.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No.1121601022020 of 2022 registered with Pethapur Police Station, District Gandhinagar on 15/5/2022 for offences punishable under Ss. 387, 389, 120B, 143, 147, 149, 323, 504, 506(2), and 342 of the Indian Penal Code.