VIDHU BHUSHANA JHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants and learned Additional Public Prosecutor for the respondent-State through video conference.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State of Gujarat.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.11201001200002 of 2020 registered with CID Crime, Gandhinagar Zone, Police Station, District: Gandhinagar for the offence punishable under Sections 406 , 409 , 420 , 120(B) of the Indian Penal Code read with Section 3 of the Gujarat Protection of Interest Depositors (In Financial Establishment) Act, read with Sections 4, 5 & 6 of the Prize Chits and Money Circulation Schemes (Banning) Act.