HARSHKUMAR MUKESHBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Mahesh Poojara has received instructions to appear on behalf of original First Informant. He is permitted to file his Vakalatnama in the Registry.

(2.) Rule. Learned APP, Mr.Ronak Raval, waives service of notice of Rule on behalf of respondent-State.

(3.) By way of the 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. I - 11200018200694 of 2020 registered with Dharampur Police Station, District Valsad for the offenses punishable under Sections 395 , 504 and 506(2) of the Indian Penal Code.