TARUNSINH MAHENDRASINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional 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.-11196013200124 of 2020 before Sama Police Station, Vadodara city for the offences under Sections 406, 420 and 114 of the Indian Penal Code.

(3.) Heard Mr. M.I. Saiyed, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.