MAHENDRABHAI PUNJABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(2.) Heard Mr. N.K. Majmudar, learned advocate for the applicant and Ms. Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant ? original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11206020202119/2020 before Kadi Police Station, District: Mehsana for the offences under Sections 120(B), 465, 467, 471, 114 of the Indian Penal Code.