KANJIBHAI NATHABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned Additional Public Prosecutor Shri Kogje waives service of rule on behalf of State.

(2.) THE applicant seeks anticipatory bail in case of his arrest pursuant to the complaint dated 21.8.2004 filed before Visnagar Police Station being C.R.No. I 302/2004.

(3.) LEARNED advocate Shri Mahendra K.Patel for the applicant pointed out that the applicant had earlier filed Criminal Misc. Application No. 8952 of 2004 seeking quashing of the complaint. During the pendency of this application, the Court had stayed further investigation. On 24.1.2007 learned Single Judge of this Court disposed of the said Criminal Misc. Application and refused to quash the complaint qua the applicant. It has, therefore, become necessary for the applicant to move this application seeking anticipatory bail after the Court disposed of the quashing petition.