RAVINDRA CHANDRAKANTBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this application under Section 438 of the Criminal Procedure Code, 1973 ("Code" for short), the applicant has requested to enlarge him on anticipatory bail in the event of his arrest in connection with the summons bearing Sr. No.9919 dated 06.11.2019.

(2.) This Court, on 11.12.2019, was pleased to issue rule returnable on 15.01.2020 and further was pleased to pass an order that the applicant may not be arrested till the returnable date.

(3.) Heard learned advocate for the applicant.