PRADIPBHAI ISHWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jigar Dave for the applicant ?accused, learned advocate Mr. Vikas Nair for originalcomplainant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent ? State through video conference.

(2.) Learned Additional Public Prosecutor Ms. C.M. Shah, learned advocate Mr. Vikas Nair waives service of notice of Rule on behalf of respondent ? State and original complainant respectively.

(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 F.I.R. being I ?C.R. No. 11209028200169 of 2020 registered with Khedbrahma Police Station, District: Sabarkantha, for the offences punishable under Sections 406 and 420 of the Indian Penal Code.