ANKUR GOPALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, who is apprehending arrest at the hands of Sarthana Police, Dist. Surat has preferred this application for anticipatory bail under Sec. 482 of BNSS, 2023. The FIR came to be registered by way of C.R. No. 11210008250514 of 2025, for the offences punishable under Ss. 316(5), 318(4), 351(3), 61(2), 317(2) of the BNS, 2023, Sec. 66(D) of the IT Act and Sec. 3 of the GPID Act, 2003.

(2.) The applicant is mentioned as accused no. 4 in the FIR. There are other 6 co-accused also named with the applicant in the said FIR.

(3.) The original complainant Aashil Nareshbhai Patel by way of his FIR has stated that, he came in contact with Meet Khokhar (accused no. 1) on 5/3/2023 during his business meeting at Hotel Eulogia Inn at Ahmedabad.