HARDIK KANTILAL VADNAGARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE. Learned Additional Public Prosecutor 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-11191046201139 of 2020 registered with Airport Police Station, District Ahmedabad for the offences under Sections 408 , 420 and 114 of the Indian Penal Code, 1860.