JAYMIN SURYAKANTBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Pravin Gondaliya appearing on behalf of the applicant in Criminal Misc. Application No.14927 of 2021, learned Advocate Mr.Ashish Dagli appearing on behalf of the applicant in Criminal Misc. Application No.14718 of 2021 and learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State.

(2.) By way of these applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - original accused pray for being released on anticipatory bail in connection with FIR No.1120100220001 of 2020 (FIR No.5/2020) registered with CID (Crime), Ahmedabad Zone, Ahmedabad City on 14/9/2020 for offences punishable under Ss. 406, 409, 420, 114, 120B of IPC and under Ss. 4 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and under Sec. 3 of the Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003.

(3.) It would be pertinent to mention here that vide order dtd. 20/10/2021 (in Criminal Misc. Application No.14927 of 2021) and order dtd. 5/10/2021 (in Criminal Misc. Application No.14718 of 2021) the respective applicants have been protected by this Court at the interim stage and such protection has enured in favour of the applicants up till now.