PRITESH ARVINDBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under section 438 of the Code of Criminal Procedure (hereinafter referred to as the "Code" for the sake of brevity), the applicant herein has prayed for being enlarged on anticipatory bail on event of his arrest in connection with the offence registered as I­C.R. No.1/16 before C.I.D. Crime, Meghaninagar, Ahmedabad Zone Police Station, Ahmedabad.

(2.) At the outset, it deserves to be noted that the applicant herein earlier preferred Criminal Misc. Application No. 2648/16, which was not pressed vide order 21.04.2016, wherein this Court observed as under ­ "Heard Mr. Yogesh S. Lakhani, learned Senior Advocate with Mr. Dipen Dave, learned advocate for the applicant and Mr. Mitesh Amin, learned Public Prosecutor with Mr. K.P. Rawal, learned Additional Public Prosecutor for the respondent State.

(3.) In light of the aforesaid therefore, the present application is a successive application for anticipatory bail.