RASIKBHAI KARSANBHAI BAJANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas Barot on behalf of the applicants, learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the first informant and learned Advocate Mr. Dhruv K Dave on behalf of the first informant.

(2.) Issue Rule in Criminal Misc. Application No. 7864 of 2022. Learned APP Mr. Raval waives service of rule on behalf of the respondent-State and learned Mr. Dave waives service of rule on behalf of the first informant.

(3.) The applicants apprehending their arrest in connection with FIR bearing FIR No. 11192060220009 of 2022 registered with Viramgam Rural Police Station, District: Ahmedabad Rural for offences punishable under Ss. 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code have preferred these applications praying for being released on anticipatory bail. It requires to be mentioned that the accused herein are father and son, i.e applicant of Criminal Misc. Application No. 6395 of 2022 being the father and applicant of Criminal Misc. Application No. 7864 of 2022 being the son. It also appears that the allegations against the applicants are more or less similar and therefore both these applications are taken up jointly for hearing.