SHAMBHUBHAI RANCHHODDAS JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Apprehending the arrest in connection with FIR being C.R.No.11205043221038 of 2022, registered with B- Division Police Station, Bhuj, Dist.: Kutch for the offences punishable under Ss. 387, 389, 120B, 34 and 201 of the Indian Penal Code, applicant - Sambhubhai Joshi accused no.6 seeks pre-arrest bail under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) This Court has heard learned Senior Counsel Mr.Y.N. Oza assisted by Ms.Aishwarya Chaudhary, learned counsel appearing for and on behalf of the applicant, Mr.Sudhir Nanavati, learned Senior Counsel assisted by Mr.Digant Kakkar and Mr.J.D. Ruparelia appearing for and on behalf of original informant and Ms.Asmita Patel, learned APP for the respondent - State.

(3.) Facts of the case as are relevant for the deciding the present anticipatory bail application are that, present applicant Mr.Sambhubhai Joshi has been arraigned as accused no.7 in the alleged act of criminal conspiracy, extortion.