ANIL VIJAY KAUSHIK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the applications arise out of one and same FIR and therefore, the same are being disposed of by this common order.

(2.) Heard learned counsel Mr. S.S.Pandit, for the applicants, Mr. Vijay Limbachiya, Mr. P.D.Thakkar, and learned APP Mr. Sharma for the State.

(3.) These are the successive bail applications filed by the applicants under Sec. 438 of the Cr.P.C., seeking anticipatory bail in connection with the FIR being C.R.No. 11191067210070 of 2021 registered with Cyber Crime Police Station, Ahmedabad, for the offence punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 472 and 120(b) of IPC and under Ss. 66 (c), 66(d) of the Information and Technology Act . After completion of investigation, the investigating agency has filed chargesheet against the accused Devidas @ Abu Nagle, whereas, the present applicants shown as absconder in col. no.2 of the chargesheet. The anticipatory bail applications, filed before the Sessions Court, were rejected vide order dtd. 26/11/2021. Being aggrieved with the orders, the applicants had preferred the application before this Court. During the course of hearing, both the applicants have withdrawn their respective applications and accordingly, this Court vide order dtd. 3/3/2022 disposed of the applications as not pressed.