KATARA RUMALBHAI BADJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive application for anticipatory bail. The applicant apprehends his arrest in connection with FIR being C.R.-I No.26 of 2016 registered with the Sanjeli Police Station, Dist: Dahod for the offences punishable under Sections 406 , 408 , 420 , 120B and 114 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 05.03.2020.

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