ATULBHAI VITTHALBHAI BHANDERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant has prayed for enlarging him on bail in connection with FIR being CR No.I-11202008202186 of 2020 registered with A Division Police Station, Jamnagar on 15/10/2020 for the offences punishable under Ss. 3(1), 3(2), 3(3), 3(4) and 3(5) and 4 of the Gujarat Control of Terrorism and Organized Crime Act, 2015 read with Ss. 384 , 385 , 386 , 387 , 506(1) , 506(2) , 507 , 201 , 120B of Indian Penal Code, 1860.

(2.) Heard Mr.Hriday Buch, learned advocate for the applicant and Mr.Mitesh Amin, learned Public Prosecutor assisted by Ms.Maithili Mehta, learned Additional Public Prosecutor for the State respondent.

(3.) The FIR pursuant to which the applicant is arrested is in respect of an organized crime syndicate run by accused No.1 - Jaysukh @Jayesh Muljibhai Ranpara (Patel) and present applicant was shown as accused No.4 in the said FIR. In the FIR it is alleged that all the persons named in the FIR, in connivance with the main accused Jaysukh @Jayesh Muljibhai Ranpara (Patel), running an organized crime syndicate with an intent to extort money and are involved in land grabbing by threatening people at large. In the FIR a reference of as many as 59 cases registered against the leader of the syndicate - accused No.1 - Jaysukh @Jayesh Muljibhai Ranpara (Patel) and syndicate members wherein role of the present applicant is narrated as under: