KARAN DEVENDRABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The challenge in this application is to the order dtd. 25/4/2023 passed by the learned Additional Chief Judicial Magistrate, Sanand, Ahmedabad by which, the applicant herein Karan Devendrabhai Rabari is remanded to police custody for about four days i.e. from 26/4/2023, 11-00 AM to 30/4/2023 till 5-00 PM.

(2.) Heard Mr. Bhargav Bhatt, learned counsel with Mr. Kishan Chakhwala and Mr. Soham Joshi, learned Additional Public Prosecutor on advance copy.

(3.) Facts and circumstances giving rise to file present application are that, the accused herein have had hatched the conspiracy with an intention to grab the prima property of the complainant by taking disadvantage of mental illness and financial condition of the wife of the complainant, created the power of attorney and have executed sale deed. The applicant herein moved an application for anticipatory bail and same was granted by the Sessions Court concerned keeping open the right of the Investigating Officer, to seek custodial interrogate. Pursuant to the order of Sessions Court, the Investigating Officer has sought the remand of the present accused and moved an application, claiming police custody, on various grounds. The learned trial Court, after hearing the all stakeholders remanded the applicant to police custody for a period as mentioned in para-1 of the order.