MAHESH BACHCHA PRASAD KUSHVAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Manan Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) 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.11210045203433 registered with Pandesara Police Station, Surat for the offence punishable under Sections 406, 409, 420 and 120B of IPC.

(3.) Heard Mr. Daifraz Havewala, learned counsel for the applicant, Mr. Manan Mehta, learned APP for the State and Mr. Hardik Dave, learned counsel appearing for the complainant State by video conferencing.