NAVINBHAI VALJIBHAI SORATHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned A dditional Public Prosecutor waives service of notice of rule on behalf of the 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 the FIR registered as C.R No.11993006201915/2020 before Gandhidharm 'A' Division Police Station, District: Kachchh for the offences under Sections 406 , 420 , 465 , 468 , 471 , 474 and 123B of the Indian Penal Code.

(3.) Heard Mr. Pravin Gondaliya, learned advocate for the applicant, Mr. Hardik Soni, learned APP for the respondent No.1 and Mr. Malav M. Munlani, learned advocate for original complainant.