TOFEL MOHAMADHUSAIN PANJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(2.) Heard Mr. Mayank Chavda, learned advocate for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(3.) 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 C.R No. 11186007200083 of 2020 before Talala Police Station, District: Gir Somnath for the offences under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.