PRAVINBHAI MANJIBHAI GHOGHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I 88/2017 registered with Limbayat Police Station, Surat City for the offenses punishable under Sections 406, 420, 467, 468, 471, 120(B), 114 and 34 of the Indian Penal Code.

(2.) Heard learned advocate, Mr. I.H. Syed assisted by learned advocate, Mr. Pravin Gondaliya for the applicant, learned APP Ms. Shruti Pathak for the respondent State and learned Senior Counsel, Mr. R.R. Marshal assisted by learned advocate, Mr. Daifraz Havewalla for the Original Complainant.

(3.) Learned advocate for the applicant has referred to the allegations made against the applicant in the FIR. Thereafter, he has referred to the order dated 04.12.2018 passed by this Court in Criminal Misc. Application No.20342/2018 in case of coaccused. Learned advocate has referred to the observations made by this Court while releasing the said accused on bail and, thereafter, he has referred to the order dated 04.12.2018 passed in case of the original accused no.1 in Criminal Misc. Application No.20751/2018, who has been released on anticipatory bail. It is contended that both the aforesaid orders were challenged by the original complainant before the Hon ble Supreme Court, however, the Hon ble Supreme Court has not interfered with the said orders passed by this Court.