BHAILALBHAI RANCHHODBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakor, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent - State.

(2.) By way of the present application under Section 438 of the Cod of Criminal Procedure, 1973, the applicant - accused has prayed for anticipatory bail in connection with FIR being C.R.No.11197005200423 of 2020 registered with Vadodara Taluka Police Station, Vadodara Rural for the offence punishable under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code and Sections 3 and 7 of the Essential Commodities Act, 1955.

(3.) Heard Mr. Parthiv B.Shah, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor, through video conference.