KAPIL ARAVINDBHAI JOISHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Kandrap Dholakia on behalf of the applicant, learned a APP Mr.Raval on behalf of the respondent State and learned Advocate Mr.Premal Rachh on behalf of the First Informant.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11202008211505 of 2021 registered with City "A" Division Police Station, Jamnagar on 9/6/2021 for offences punishable under Ss. 385 , 387 and 506(2) of the Indian Penal Code.

(3.) At the outset, it would be pertinent to mention that vide order dtd. 1/7/2021 learned Coordinate Bench of this Court had been pleased, while issuing Rule, to issue direction to Investigating Officer not to arrest the present applicant and whereas such protection has continued till date.