BABUBHAI LALJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Kumar H. Trivedi, learned advocate states that he has received instructions to appear for and on behalf of the original complainant and he shall file his Vakalatnama in the Registry. Registry is directed to accept the same.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent nos.1 and 2 and Mr.Kumar H. Trivedi, learned advocate waives service of notice of Rule for and on behalf of the original complainant.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered with the FIR registered as C.R No.11209049200426 of 2020 before Talod Police Station, District: Sabarkantha for the offence under Sections 406 , 420 , 408 , 467 , 468 and 471 of the Indian Penal Code and Section 3 of the GPID Act.