BHESANIA DHARMESH GOVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Asim Pandya with learned Advocate Mr. Jay S. Shah on behalf of the applicants, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent -State and learned Advocate Mr. Tushar Chaudhary on behalf of the first informant.

(2.) The applicants apprehending their arrest in connection with the FIR No. 11217020220267 of 2022 registered with 'B' Division Patan City Police Station, District: Patan on 29/3/2022 for offences punishable under Ss. 406 , 420 , 294(b) , 504 , 506(1) , 507 and 114 of the Indian Penal Code, have preferred the main application praying for grant of anticipatory bail.

(3.) At the outset, it would be required to be mentioned that vide an order dtd. 10/6/2022 this Court while issuing rule in the main application, has also deemed it appropriate to protect the applicants more particularly considering that a learned Co-ordinate Bench of this Court had granted interim relief to co-accused against whom more serious allegations were levelled. It also appears that pursuant to such interim relief, the present applicants have appeared before the Investigating Officer and have recorded their statements.