GOVIND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as FIR No.11210021201312 of 2020 before Katargam Police Station (Part-A), Surat city for the offences under Sections 384, 170 and 114 of the Indian Penal Code.

(3.) Heard Mr. Jay Jani, learned advocate for the applicant and Ms. Jirga Jhaveri, learned APP for the respondent-State.