HASMUKHBHAI RAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed by the applicant - Hasmukhbhai Rambhai Patel for enlarging him on anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with the F.I.R. being CR. No. I- 11216008200044 of 2020 registered with Sector - 7, Police Station, Gandhinagar for the offences punishable under Sections 406 , 420 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(2.) Heard learned Senior advocate Shree Yatinbhai Oza with learned Advocate Mr. A. M. Parekh for the applicant and learned APP Mr. H. K. Patel on behalf of the Respondent State of Gujarat through video conference.

(3.) Factual Matrix of the case: