RAJUBHAI DAHYABHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. O.I. Pathan, learned advocate for the applicant and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(2.) Rule. Ms. Thakor, learned Additional Public Prosecutor waives service of notice of Rule 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 I CR No.11188009200745 of 2020 registered with Modasa Town Police Station, Arvalli for the offence punishable under Sections 406 , 420 and 114 of the Indian Penal Code.