SALIMBHAI NIZAMUDDIN DHAPA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As all these applications are arising out of same FIR and are filed under Sec. 439 of the Criminal Procedure Code, 1973 for regular bail, all these applications are heard together and are being decided by this common order.

(2.) All these applications are filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the applicants, for regular bail in connection with FIR being C.R. No.11210015230082/2023 registered with D.C.B. Police Station, Surat City for offence under Ss. 419, 419, 420, 34 and 120(B) of the Indian Penal Code and Ss. 66 and 66(D) of the Information and Technology Act.

(3.) Heard learned Senior Counsel, Mr. N.D. Nanavati for Thakkar and Pahwa Associates in Criminal Misc. Application No.14566/2023, learned Senior Counsel, Mr. Jal Unwala assisted by learned advocate, Mr. P.P. Majmudar in Criminal Misc. Application No.14757/2023, learned advocate, Mr. A.S. Timbalia in Criminal Misc. Application No.14313/2023, learned advocate, Mr. Manish Patel in Criminal Misc. Application Nos.14375, 14838, 15531 and 15584/2023, learned advocate, Mr. Bhavesh J. Patel in Criminal Misc. Application Nos.15003 and 15934/2023, learned advocate, Mr. P.R. Abichandani in Criminal Misc. Application No.15233/2023, learned advocate, Mr. Hardik Thakkar in Criminal Misc. Application No.16111/2023 and learned advocate, Mr. Himanish Japee in Criminal Misc. Application No.16993/2023 for the respective applicant and learned APP Mr. Soham Joshi appearing for the respondent - State in all matters.