KAKALBHAI MOTIRAM MODH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Yogesh Lakhani for learned Advocate Mr. Rahul R. Dholakia for the applicants in Criminal Miscellaneous Application No. 13352 of 2021 with learned Advocate Mr. Hardik A. Dave for the applicant in Criminal Miscellaneous Application No. 13727 of 2021 and learned Advocate Mr. H. N. Brahmbhatt for the applicant in Criminal Miscellaneous Application No. 19256 of 2021 and learned APP Mr. L. B. Dabhi for the respondent-State, learned Advocate Mr. K. B. Anandjiwala with learned Advocate Mr. Vishal K. Anandjiwala appear on behalf of the first informant.

(2.) Rule. Learned APP Mr. Dabhi waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants pray for being released on anticipatory bail in connection with FIR No. 11206005210315 of 2021 registered with Bavlu Police Station, District Mehsana on 5/7/2021 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 120(B) , 34 , 504 , 506(2) of the Indian Penal Code.