NITESHBHAI MAGANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Rashesh Sanjanwala for learned Advocate Mr. Dhruv Dave, learned Advocate Mr. Hriday Buch for learned Advocate Mr. Dhruv Dave on behalf of the applicants, learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent - State and learned Senior Advocate Mr. Anshin Desai with learned Advocate Mr.Nandish Thackar on behalf of the first informant.

(2.) Rule. Learned Advocates for the respective parties waive service of rule on behalf of the respective respondents.

(3.) The applicants apprehending their arrest in connection with the FIR being C. R. No. 11197054201357 of 2020 registered with Varnama Police Station, District: Vadodara Rural on 6/12/2020 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code have preferred these applications praying for grant of anticipatory bail.