SURESHBHAI BHARATSINH THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed by accused Sureshbhai Bharatsinh Thakore seeking anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with a complaint, being C.R. No.11187002200452/2020 lodged before Balasinor Police Station, District Mahisagar under Sections 65(A), 98(2) and 81 of the Gujarat Prohibition Act and Sections 406 , 420 , 465 and 471 of the Indian Penal Code.

(2.) Pursuant to the aforesaid complaint, the applicant apprehending his arrest had submitted an application before learned Sessions Judge, Mahisagar at Lunavada, being Criminal Misc. Application No.217 of 2020, which came to be rejected vide order dated 1.6.2020. As a result of this, present application is submitted before this Court.

(3.) Pursuant to the notice being issued, vide order dated 26.6.2020, learned APP Mr. J.K. Shah has received instruction. Hence, the matter is taken up for hearing.