MUKUND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed for anticipatory bail in connection with the FIR bearing C.R.No.11197014230070 of 2023 dtd. 10/1/2023 registered with Dabhoi Police Station, District: Vadodara Rural for the offence punishable under Sec. 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code.

(2.) Learned Senior Advocate Mr. Nirupam D. Nanavaty appearing with learned advocate Mr. P.P. Majmudar has placed on record an order dtd. 19/7/2023 passed by the Hon'ble Supreme Court in Special Leave to Appeal (Criminal) No.3365 of 2023 and the same is taken on record, which reads as under :-

(3.) It was submitted by learned senior advocate that once the main accused has been considered by the Hon'ble Supreme Court and granted anticipatory bail, the present applicant who is not even named in the FIR may also granted anticipatory bail.