RAVI @ RAHUL RAJESHBHAI MOLADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned PP 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 accused has prayed for anticipatory bail in connection with the FIR No.11201016200006 of 2020 registered with CID Crime, Surat Zone Police Station, District Surat, for the offenses punishable under Sections 406, 409, 420, 465, 467, 468, 471 and 120(b) of the Indian Penal Code.

(3.) Heard Mr. Hardik Dave, learned counsel for the applicant and Mr. Mitesh Amin, learned Public Prosecutor for the State through video conferencing.