VARUN JAYANTIBHAI KHUMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present applications under Section 438 of the Code of Criminal Procedure, 1973, the applicant is seeking anticipatory bail in the event of his arrest in connection with FIR being I?CR No.55/2019 registered with Sabarmati Police Station, Ahmedabad for the offences punishable under Sections 498(A) , 380 , 323 , 294(B) , 506(2) , 406 and 420 of the Indian Penal Code, 1860 and also under Section 67 of the Information Technology Act and an FIR being I?CR No.145/2019 registered with Vastrapur Police Station, Ahmedabad City for the offences punishable under Sections 420 , 465 , 467 , 468 , 471 , 506(2) and 114 of the Indian Penal Code, 1860.

(2.) The gist of allegations made by the complainant in both the FIRs is as under:

(3.) Having come to know about the lodgment of the FIRs, the applicant moved the learned trial Court for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, which came to be rejected. Hence, the present applications.