DEEPAKBHAIHARILALTHAKKAR Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms Nisha Thakore, learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard learned advocate for the applicant and learned APP for the respondent-State by 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 C.R.No.11207002200108 registered with Godhra Town B-Division Police Station, Panchmahal for the offences punishable under Sections 406 , 420 , 465 , 467 , 468 and 471 of the IPC.