MAHENDRASINH BHOJUBHA CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Premal S. Rachh on behalf of the applicants, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the Respondent- State and learned Advocate Mr. Nabil Bloch on behalf of the first informant.

(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. 11202046220229 of 2022 registered with Jamnagar Panchkoshi 'B' Division Police Station for offences punishable under Ss. 306, 506(2) and 114 of the Indian Penal Code and under Ss. 5, 33, 40 and 42 of the Gujarat Money Lenders Act.

(3.) At the outset it would be required to be noted that vide order dtd. 5/4/2022 a learned Co-ordinate Bench of this Court had been pleased to protect the applicant of Criminal Misc. Application No. 6749 of 2022 and whereas insofar as the applicant of Criminal Misc. Application No. 7448 of 2022 is concerned, a learned Co-ordinate Bench of this Court vide an order dtd. 19/4/2022 had been pleased to protect the said applicant. It further appears that such protection has ennured in favour of the present applicants till date.