MANSUKHBHAI LALAJIBHAI TALPADA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP waives service of rule for and on behalf of the respondent State.

(3.) By way of 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.11202009201601 of 2020 registered with City B Division Police Station, Jamnagar for the offence punishable under Sections 13, 16, 17, 19, 23(1)(b), (c), (e) and (f) of the Securities Contract (Regulation) Act, 1956 and under Section 406 and 420 of the IPC.