ASHOK C MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned A.P.P. waives service of rule on behalf of respondent State.

(2.) THE petitioners have approached this Court seeking anticipatory bail as they are apprehending their arrest in connection with the FIR registered as M. Case No.1 of 2006, earlier, Inquiry Case No.69 of 2006 filed in the Court of the Metropolitan Magistrate, Court No.13, Ahmedabad. One Bhavanbhai Rabari has filed a private complaint against the petitioners for offences punishable under Sections 141, 147, 149, 383, 395, 397, 440, 452, 506(2) and 120 -B of the Indian Penal Code and under Section 25(c) of the Arms Act.

(3.) THE brief facts of the case are that the applicants, herein, are dealing in the business of scrap obtained by demolition of buildings. According to the applicants in the year 2006 they came to know that the Natraj Cinema was being demolished, the resultant scrap had to be removed. The applicants, therefore, contacted one Yogendrabhai Patel who was looking for some agency for the aforesaid work. According to the applicants, since the price offered by them was acceptable to Yogendrabhai Patel, the said work was assigned to them and an agreement came to be executed on 30.03.2006 between Yogendrabhai Patel on behalf of Natraj Cinema and the applicants, for removal of scrap.