VIJAYBHAI RAMANBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The learned advocate for the applicant has, at the outset, drawn the attention of this Court to the fact that this application has been withdrawn insofar as applicant No.1 - Vijaybhai Ramanbhai Jadav, whose name has been deleted with the permission of this Court on 16.7.2020 and as such, this application is only related to applicant No.2 - Hetal Ramanbhai Jadav.

(2.) The present application is filed under Section 438 of the Code of Criminal Procedure seeking Anticipatory Bail as the applicant is apprehending arrest in connection F.I.R. bearing C.R.No.11197057200305 of 2020 registered with Vaghodiya Police Station, for the alleged offences punishable under Sections 465 , 467 , 468 and 471 and 120B of the Indian Penal Code.

(3.) Heard, learned advocate for the applicant as well as learned Additional Public Prosecutor Mr.J.K.Shah.