CHANDUBHAI FAKIRBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Amit Desai, learned Senior Advocate Mr. N. D. Nanavati, learned Senior Advocate Mr.Mihir Joshi, learned Senior Advocate Mr. R. S. Sanjanwala, learned Senior Advocate Jal Unwalla for the applicants in respective applications and learned Public Prosecutor Mr.Mitesh Amin appearing with learned APP Mr. L. B. Dabhi with Mr.Ronak Raval for the respondent State.

(2.) Issue Rule returnable forthwith, in Criminal Misc. Applications No.15771, 15772 and 15558 of 2022. Learned APP waives service of notice of Rule for the respondent State.

(3.) The applicants apprehending their arrest in connection with 3 different FIRs namely (1) FIR No.11192018220218/2022 registered with Dhandhuka Police Station, District Ahmedabad (Rural) on 26/7/2022 for the offences punishable under Ss. 302 , 328 , 120B of IPC and 67-1A of Gujarat Prohibition Act; (2) FIR No.11190001220293/2022 registered with Barwada Police Station, District Botad on 26/7/2022 for the offences punishable under Ss. 302 , 328 , 120B of IPC and 67-1A of Gujarat Prohibition Act; and FIR No.11190006220446/2022 Ranpur Police Station, District Botad on 26/7/2022 for the offences punishable under Ss. 302 , 328 , 120B of IPC and 65(a) and 67-1A of Gujarat Prohibition Act, have preferred these applications praying for grant of pre-arrest bail.