PATEL IMTIYAZBHAI IBRAHIMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties by video conferencing.

(2.) Rule. Learned APP waives service of notice of rule for and 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 C.R.No.I-91 of 2019 registered with Zhaghadiya Police Station, Bharuch for offence under Sections 379 , 409 , 465 , 467 , 468 , 471 , 114 and 120(b) of the Indian Penal Code and Sections 4(1) , 4(1A) , 21 , 21(1) and 21(5) of Mines and Mineral (Regulation and Development) Act .