KIRTIBHAI JIVANBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Sr. Advocate Mr.B.B. Naik appearing with learned Advocate Mr.Dipak Dave for the applicant, learned APP Mr.Dabhi for the respondent State and learned Sr. Advocate Mr.Anshin Desai appearing with learned Advocate Mr.Parth Contractor for 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.11216024200717 of 2020 registered with Kalol City Police Station, Gandhinagar on 4/12/2020 for offences punishable under Ss. 119 , 380 , 406 , 409 , 477 , 384 , 457 , 114 and 120B of IPC .

(3.) At the outset, it is required to be noted that five applications, including the present one, praying for grant of pre-arrest bail by different accused of the very FIR are listed together and whereas this Court has started hearing of the present application and since it appears that there are certain aspects in the present application, which are not common to other applicants, therefore, this application is being heard and decided independently and whereas this Court has not heard the rest of the applications. It is further clarified that this order is only with regard to the present application being Criminal Misc. Application No.5891 of 2021.