AAKASH SNEHVADAN SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I?132 of 2019 before Wadi Police Station, District:Vadodara for the offence punishable under Sections 406 , 420 , 504 , 114 and 506(2) of the Indian Penal Code.