MOHANBHAI RAIJIBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant original accused calls in question the legality and validity of the order passed by the learned Additional Judicial Magistrate First Class, Ahmedabad (Rural) dated 7th August 2015 partly allowing the remand application filed by the State through the Investigating Officer.

(2.) It appears from the materials on record that the First Information Report came to be registered with the Bopal Police Station, Ahmedabad (Rural) being C.R. No.I 42 of 2015 for the offence punishable under Section 465, 467, 468, 471 read with 114 of the Indian Penal Code.

(3.) Apprehending arrest, the accused prayed for anticipatory bail before the Sessions Court, Ahmedabad (Rural). The learned 2nd Additional Sessions Judge, District Court, (Rural), Ahmedabad vide order dated 29th June, 2015 granted anticipatory bail observing as under: