KIRITBHAI JAGUBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these applications for anticipatory bail under Section 438 of the Criminal Procedure Code are filed by the accused of I-CR No.3 of 2018 registered on 19.05.2018 with CID (Crimes), Surat Zone Police Station, Surat for offences under Sections 364(A), 365, 384, 387, 343, 323, 504, 506(2), 170, 193 and 201 of the Indian Penal Code and Section 25(1)(A) of the Arms Act.

(2.) It is narrated in the FIR that the applicants and co-accused have entered into conspiracy to abduct one Piyush Savaliya and illegally detained him in a farmhouse and through him, procured whereabouts of another victim Dhaval Mavani and abducted Dhaval Mavani also and forcibly transferred large amount of Bitcoins (virtual currency) in the account of accused No.1 (Shailesh Bhatt) and also received an amount of Rs. 14 lakhs in cash with help of courier service ("Aangadiya"). It is in this connection that the FIR came to be registered by Detective Inspector of CIT (Crimes).

(3.) In the FIR, it is alleged inter alia as under:-