DIPAKBHAI JAGJIVANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of both these applications, the applicants herein are seeking anticipatory bail in respect of the offences registered as C.R. No.11210015230085 with DCB Police Station, Surat City for the offence punishable under Ss. 406, 420 , 120B and 114 of the Indian Penal Code.

(2.) Heard learned Senior Advocate Mr. R. S. Sanjanwala with learned advocate Mr. Ajay Jagirdar for the applicants, learned APP Mr. Hardik Soni and learned Senior Advocate Mr. R. R. Marshall with learned advocate Mr. Daifraz Havewalla.

(3.) Criminal Misc. Application No.9950 of 2023 was preferred by two persons viz. Dipakbhai Jagjivanbhai Patel and Sanjaykumar Jagjivanbhai Patel. However, at the outset, it was submitted by learned Senior Advocate Mr. Sanjanwala that Dipakbhai Jagjivanbhai Patel was arrested during the pendency of this application and was subsequently granted bail by learned Chief Judicial Magistrate, Surat vide order dtd. 3/8/2023 in Criminal Misc. Application (J) No.8089 of 2023. Hence, Criminal Misc. Application No.9950 of 2023 survives only in respect of applicant No.2 - Sanjaykumar Jagjivanbhai Patel.