VALLABHBHAI LALJIBHAI HIRPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) I have heard Mr. Radhesh Vyas, learned counsel for the applicants and Mr. Manan Mehta, learned APP for the respondentState by video conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with FIR No.11210060202435 of 2020 registered with Varachha Police Station for the offences punishable under Sections 406, 420, 506(2) and 114 of the IPC.