DIPAKKUMAR CHANDULAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hardik Soni, learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) The applicants have preferred this application under Section 438 of the Code of Criminal Procedure, 1973 for being enlarged on anticipatory bail in connection with CR. No.11186007200083 for the offence punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120- B of the Indian Penal Code registered with Talala Police Station, Talala, Gir-Somnath.

(3.) Mr. Premal R. Joshi, learned advocate for the applicants does not press the present application qua applicant No.2-Alkaben Dipakkumar Shah as in the charge-sheet which is filed in the trial Court on 30.04.2020 she is not cited as an accused person.