HEMAL KISHANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Mitesh Amin, learned PP waives service of notice of Rule.

(2.) This is an application for extension of interim relief granted in anticipatory bail application being Cri. Misc. Apln. No.2931 of 2020 filed by the applicant in connection with I ­CR.No.202 of 2010 for the offences punishable under Sections 465 , 467 , 468 , 471 and 120B of the IPC registered with the Sector 7 Police Station, Gandhinagar.

(3.) The applicant has prayed in para:7B of the application as under: