ANKUR ANIL AGARWAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. 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 applicantaccused has prayed for anticipatory bail in connection with the FIR being C. R. No.11993004200862 of 2020 registered with Bhachau Police Station, Kachchh-East Gandhidham for the offence punishable under Sections 406, 409, 381, 34 and 120-B of IPC and sections 3 and 7 of the Essential Commodities Act 1955.