HARIKISHAN BIRBAL MEENA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as C.R No.I-11/1997 before Gandhidham A Division Police Station, District: Kachchh for the offences under Sections 407, 420 and 114 of the Indian Penal Code.

(3.) Heard Mr. Kirtidev R. Dave, learned advocate for the applicants and Mr. Hardik Soni, learned APP for the respondent No.1.