ASHISH BABULAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 6/10/2020, this Court passed following order:-

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C. R. No.03 of 2020 registered with C.I.D. Crime Police Station, Vadodara Zone, Vadodara for the offence punishable under Ss. 406, 409, 420, 120B of the IPC, Sec. 3 of the Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003 and Ss. 4, 5, 6 & 7 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978.