DIPIKABEN BHAVESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kalpesh Pandit, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent State through Video ?conferencing.

(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(3.) 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 the FIR registered as C.R No. 11206033201092/2020 before Unjha Police Station, District: Mehsana for the offences under Sections 409 , 420 and 120 ?B of the Indian Penal Code, Section 53 of the Disaster Management Act and under Sections 3 and 7 of the Essential Commodities Act. .