BHIMDEVSINH KAHALSANG VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard Shri Nishith Pandit, learned advocate for the applicant and Shri Mitesh Amin, learned Public Prosecutor 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 FIR being I C.R.No.173/2018 dated 13.12.2018 registered with Navrangpura Police Station for the offences punishable under Sections 406, 409, 420, 120(B) and 201 of Indian Penal Code and Section 3 of Gujarat Protection of Interest of Depositors (in Financial Establishments) Act, 2003.