NAZIRMIYAN SAFIMIYAN BELIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with C.R.No.11187006200051 of 2020 registered with Lunawada Police Station, Dist : Mahisagar for the offences punishable under Section 409 of the Indian Penal Code.

(2.) Rule was already issued by this Court vide order dated 19.03.2020.

(3.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the State through Video Conferencing.