Gujarat High Court
Jatinbhai Jagdipbhai Bhayani vs State Of Gujarat & 4 on 18 September, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/7076/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 7076 of 2017
(DIRECTION - POLICE PROTECTION)
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JATINBHAI JAGDIPBHAI BHAYANI....Applicant(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
NILAY H PATEL, ADVOCATE for the Applicant(s) No. 1
MR RAKESH PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 18/09/2017
ORAL ORDER
1. Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondents.
2. By way of the present application, the petitioners have prayed for a direction to the respondent authorities to provide police protection to the petitioners.
3. Mr.Nilay Patel, learned advocate appearing for the petitioner would submit that the life of the petitioner is in danger since anti social elements namely Devo @ Devubha LIne @ Devrajsinh Anopsinh Gohil and Jaydeep R. Chudasma, Dharshak Barot and another unknown person. He would further submit that the petitioner has been kidnapped and possession of his office and his Fortuner car is forcefully taken up and the above-referred persons has been asking extortion money of Rs.30 Lakhs and he was not released until the payment of extortion money Rs.3,50,000/- from his bank account of HDFC Bank, Vaghavadi Road Branch, as asked by the kidnapper and the petitioner does not have enough money, the friend of the petitioner has paid Rs.3,50,000/-
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R/SCR.A/7076/2017 ORDER
through RTGS on 23.12.2016 from Karuk Vasya bank, Gandhidham Branch. He would further submit that number of criminal cases are lodged against the petitioner and vide order dated 05.02.2016 passed in Criminal Appeal No. 298 of 2009, he was convicted for the offence under Section 304, Part - I of IPC by this Hon'ble Court. He would further submit that he has given Rs.14,80,000/- as extortion to the respondent by way of bank, cash and angadia pedi till the date. He would further submit that due to fear of life from Devo @ Devubhai Line and day to day, demand of extortion money is increasing, the petitioner has left his native place and also on phone call, the petitioner has been threatening and the same has been recorded and produced herewith by way of CD and therefore, the petitioner apprehends imminent danger and he feel that his life is in danger. Hence, by way of application dated 28.08.2017 / 04.09.2017 addressed to the respondent authorities, he sought police protection. However, no response is received. Hence, the present petition is filed.
4. I have heard learned advocates appearing for the respective parties and perused the papers. The Superintendent of Police, Navapara, Taluka & Dist. Bhavnagar is hereby directed to provide police protection to the petitioner for a reasonable period of time as he may thinks fit and appropriate.
5. With the above direction, the present petition stands disposed of.
(A.J.DESAI, J.) *Kazi...
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