AFZALBHAI LALBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Sr. Advocate Mr.N. D. Nanavati appearing with learned Advocate Mr.Hriday Buch on behalf of the applicants in both the applications and learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State.

(2.) By way of these applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - original accused pray for being released on anticipatory bail in connection with FIR No.11216008210215 registered with Gandhinagar Sector-7 Police Station on 22/5/2021 for offences punishable under Ss. 399 and 402 of IPC and under Sec. 135 of Gujarat Police Act.

(3.) At the outset, it is required to be noted that vide order dtd. 2/7/2021/6/7/2021 learned Coordinate Bench of this Court while issuing Rule, had prima facie come to an opinion that the applicants are entitled to interim protection and whereas having regard to the same, the applicants were directed to remain present before the Investigating Officer and whereas the Investigating Officer was directed not to arrest the applicants and whereas such protection has continued in favour of the present applicants till date.