MULJI ANOPJI DEVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J. K. Shah, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent-State.

(2.) Heard Mr.P. P. Majmudar, learned advocate for the applicant and Mr. J. K. Shah, 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-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.I-60 of 2012 registered before the Varahi Police Station, Dist.: Patan, for the offences punishable under Sections 419 , 465 , 467 , 468 , 471 and 120(B) of the Indian Penal Code.