ANAVARBIN MAHAMADBIN SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 438 of Criminal Procedure Code, the applicants are seeking anticipatory bail in connection with the FIR being C. R. No. 11198015230979 of 2023 registered with Bortalav Police station, District:- Bhavnagar for the offences punishable under Sec. 406, 420 and 114 of the Indian Penal Code.

(2.) Heard learned advocate Mr. Ashish Dagli with learned advocate Mr. Param V. Shah for the applicants, learned Senior Advocate Mr. Nirupam Nanavaty with learned advocate Mr. Yash N. Nanavaty for the original complainant and learned APP Mr. Manan Mehta for the respondent - State.

(3.) At the outset, learned advocate Mr. Ashish Dagli, upon instructions, states that the applicant no. 1 i.e. Anavarbin Mahamadbin Sheikh has already expired on 7/7/2023 and therefore, this application has become infructuous qua the applicant no. 1 and he presses this application only qua the applicants no. 2 and 3.