PARMAR GANPATBHAI VIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Mr.Kodekar, learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant- accused has prayed for anticipatory bail in connection with the FIR being C. R. No.11206073200987 of 2020 registered with Vadnagar Police Station for the offence punishable under Sections 406 , 409 , 120-B and 114 of IPC and sections 3 and 7 of the Prevention of Black Marketing and Maintenance of Essential Commodities Act and section 53 of the Disaster Management Act.