MAHESHKUMAR BHIMJIBHAI PAVASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As all the above applications arise out of a common First Information Report, with consent of the learned Advocates appearing for the parties, all of them are taken up for hearing today and are disposed of by this common order.

(2.) The above applications have been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with the First Information Report being C.R. No.11196003220539 of 2022 registered with Manjalpur Police Station, Vadodara City for the offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120(B) of the Indian Penal Code.

(3.) Learned Advocate for the applicants submitted that the applicant of Criminal Miscellaneous application No.15484 of 2022 is the husband of the purchaser (i.e. Hetalben Maheshkumar Pavasiya) of the property and the case is made out against the applicant because certain financial transactions have been done through the Bank account and hence, the applicant therein has been made a party. The Sale Deed of the property was executed in the name of the wife of the present applicant, Hetalben on 10/5/2016 and the entry in the Property Card was entered on 24/5/2016.