VIPULKUMAR JITENDRAKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the present applications have been arising out of the same FIR, therefore they are heard together and are disposed of by this common order.

(2.) These applications have been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with FIR being C.R. No.11209041211735 of 2021 registered with Pranjij Police Station, Sabarkantha for offences punishable under Sec. 406 , 409 , 420 and 120B of IPC.

(3.) Mr. Gaurav Chudasama, learned advocate for the applicant in CRMA No.1784 of 2022 submitted that, the allegation against the present applicant is that he had accompanied his friend Dhimant Patel, who had procured Rs.10.00 Lac from Prakash and while Akshay Patel along with Sanjay Patel heading towards the noted place for receiving the papers, which got leaked in the examination of the head clerk, it is alleged that, the present applicant on his way, has been alighted from his vehicle. Mr. Chudasama submitted that in fact there is no role of the present applicant, who is merely a friend of Dhimant Patel and there is no involvement of the applicant and rather as per the prosecution case he had distant himself on the way.