LEELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. B.Y. Mankad on behalf of the applicants, learned APP Mr. L.B. Dabhi on behalf of the respondent- State and learned advocate Mr. Sujay J. Adeshra on behalf of the first informant.

(2.) By way of the present application as well as Criminal Misc. Application No. 3552 of 2021 and Criminal Misc. Application No.3553 of 2021 under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants, who have been arraigned as accused, pray for being released on anticipatory bail in connection with FIR No. 11191020201459 of 2020 registered with Vastrapur Police Station, District-Ahmedabad, on 23/9/2020 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120-B of the Indian Penal Code.

(3.) Learned Advocate Mr. B.Y. Mankad on behalf of the accused would submit that the applicant in Criminal Misc. Application No. 3686 of 2021 is accused No.2 of the FIR and whereas she happens to be wife of accused No.1 and whereas the issue in question is with regard to a will of her late father-in-law submitted before the learned Civil Court in a civil proceedings initiated by the applicant- her husband and her son being Regular Civil Suit No.773 of 2016. The applicants of Criminal Misc. Application No. 3552 of 2021 and Criminal Misc. Application No.3553 of 2021 being the witnesses on the will in question, whereas the applicant of Criminal Misc. Application No.3553 of 2021 also being the brother of the applicant of Criminal Misc. Application No. 3686 of 2021. It would be relevant to mention here that vide various orders, learned Co-ordinate Benches of this Court had been pleased to protect the respective applicants and whereas such protection has enured in favour of the applicants till date.