KIRTIKUMAR KARSHANDAS PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ashish Dagli for the applicant and learned Additional Public Prosecutor Ms. Jirga Jhaveri for the respondent State through video conference.

(2.) Rule. Learned Additional Public Prosecutor Ms. Jirga Jhaveri waives service of notice of rule on behalf of the respondent State.

(3.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with C.R.No.11208050201225 of 2020 registered with 'A' Division Police Station, Rajkot City for the offences punishable under Sections 406 , 408 , 409 and 114 of the Indian Penal Code.