PRAVINBHAI KARSHANBHAI BALDANIYA 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.11210055201662 of 2020 registered with Salabatpura Police Station for the offence under Sections 406, 420, 504, 506(2) and 114 of IPC.

(3.) Heard Mr. Nayan Parekh, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent-State by video conferencing.