SHAILESHBHAI BABULAL BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 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-3/2018 registered with CID Crime Police Station, Surat for the offenses punishable under Sections 364(A) , 365 , 384 , 387 , 343 , 323 , 504 , 506(2) , 170 , 193 , 201 and 120(B) of the Indian Penal Code and under Section 25(1)(A) of the Arms Act.

(2.) The gist of the FIR is that, The accused named in the FIR have hatched conspiracy and to accomplish it, they have abducted the victims, Piyush Savaliya and Dhaval Mavani and illegally detained them for three days and threatened them by identifying themselves as officers of the IT Department and on the point of fire arms, 2256 bit coins worth of Rs.131,07,36,000/? has been transferred in black chain wallet of Shailesh Bhatt; 11,000 lite coins worth of Rs.9,64,00,000/? have been transferred in the banance wallet of Kirit Paladiya and obtained cash amount of Rs.14,50,00,000/? from Angadiya and thereby the accused have committed alleged offences.

(3.) Heard learned Senior Counsel, Shri N.D. Nanavati assisted by learned advocate, Mr. R.H. Rupareliya for the applicant and learned Public Prosecutor, Mr. Mitesh Amin for the respondent - State.