VASAVA SHANTILAL BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and 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-91 of 2019 registered with Zaghadia Police Station, District Bharuch for the offences under Sections 379 , 409 , 465 , 467 , 468 , 471 , 114 and 120B of the Indian Penal Code, 1860 and Sections 4(1) , 4(1A) , 21 , 21(1) and 21(5) of the Mines and Mineral (Regulation and Development) Act , 1957.