RAJENDRASINH BHAGWANSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantaccused has prayed for anticipatory bail in connection with the FIR being C.R.No.I-235 of 2018 registered with Manjalpur Police Station, Vadodara for the offence punishable under Sections 465, 468, 471, 120-B and 114 of IPC.