Gujarat High Court
Rajendra @ Sonubhai Jethabhai Keshwani vs State Of Gujarat on 28 September, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
R/CR.MA/24697/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION
(FOR ANTICIPATORY BAIL )
NO. 24697 of 2016
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RAJENDRA @ SONUBHAI JETHABHAI KESHWANI....Applicant
Versus
STATE OF GUJARAT ....Respondent
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Appearance:
MR JAL SOLI UNWALA, ADVOCATE with
MR HITESH L GUPTA, ADVOCATE for the Applicant
MR RUTVIJ OZA, SPECIAL PUBLIC PROSECUTOR for the State
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 28/09/2016
ORAL ORDER
1. This is an application for anticipatory bail.
2. The applicant apprehends his arrest in connection with C.R.- I No.04 of 2016 registered with the Ahmedabad Zone Police Station, C.I.D. Crime, Ahmedabad, for the offences punishable under Sections 406, 409, 420, 467, 468, 471, 474 and 120(B) of the Indian Penal Code and Sections 85(1)(b)(c)
(e)(f)(g), 85(2)(g), 85(4) and 85(6) of the Gujarat Value Added Tax Act, 2003.
3. Rule returnable on 04.10.2016. Learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent State.
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R/CR.MA/24697/2016 ORDER
4. It is ordered that, the applicant shall remain present before the concerned Investigating Officer for questioning on 03.10.2016.
5. It is ordered that, till the next date of hearing, the applicant shall not be arrested in connection with the offence in question.
Direct service is permitted.
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