VIJAYKUMAR AMRUTLAL DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, 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 Complaint dated 06.08.2020 filed with Sarkhej Police Station, Ahmedabad for the alleged offences under Sections 406, 420, 465, 467, 468, 471 and 120B of IPC.

(3.) Heard Mr.M.B.Rana, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the respondent-State by video conferencing.