SATISHKUMAR MOJIRAM KATHERIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Harsh M. Khemka, learned advocate for the applicant and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(2.) Rule. Ms. Thakor, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent-State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR No. 11191040200267 registered with Sardarnagar Police Station, District Ahmedabad for the offence punishable under Sections 406 , 465 , 384 , 294(b) , 507 and 506(2) of the Indian Penal Code, 1860 and section 40 and 42 of the Gujarat Money Lenders Act, 2011.