MEHMUD YUSUFBHAI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(2.) Heard Mr. Kishan Daiya, learned advocate for the applicant and Ms. Maithili Mehta, 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. 11822009201702/2020 before Chikhli Police Station, District: Navsari for the offences under Sections 406 , 420 and 114 of the Indian Penal Code.