BHARATBHAI JAYANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. This application has been preferred under Section 438 of the Code of Criminal Procedure, 1973, for grant of anticipatory bail as the applicants apprehend their arrest in connection with FIR being I-C.R.No.41 of 2011, registered with DCB (Crime) Police Station, Ahmedabad, for offences punishable under Sections 406, 420, 467, 468, 477A and 120B of the Indian Penal Code.

(2.) The applicants had preferred Criminal Miscellaneous Application No.104 of 2012 before the City Sessions Court for grant of anticipatory bail, that has been rejected by order dated 02.02.2012. Thereafter, the applicants have approached this Court by way of the present application.

(3.) Mr.J.M.Panchal, learned advocate for Mr.Umesh A.Trivedi, learned advocate for the applicants, has made detailed submissions, which are briefly encapsulated as below: