MOHAMMAD ISMAIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of filing this petition the petition has challenged the judgment and order dtd. 2/6/2024 passed by the learned Chief Additional Magistrate, Metropolitan Court No. 19, Ahmedabad granting police remand to the accused from 2/6/2024 to 10/6/2024 in connection with the offence being I-Cr.No.11191011240098 registered with DCB Police Station, Ahmedabad for the offence punishable under Sec. 406, 420, 465, 467, 468, 471, 384, 120B of IPC.

(2.) It is the case of the petitioner that petitioner was arraigned as accused in three FIRs out of which two are with DCB Police Station, Ahmedabad and one is with Vejalpur Police Station.

(3.) Heard learned advocate Mr.Zubin Bharda for the petitioner and learned APP Ms. A.V.Patel for the State.