MAHESHBHAI LALDASBHAI DESHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with C.R.No.11208050201225 of 2020 registered with 'A' Division Police Station, Dist: Rajkot City for the offences punishable under Sections 406, 408, 409 and 114 of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the State through Video Conferencing.