INDRAJITBHAI (JITBHAI) HARSHADBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(2.) Heard Mr. Ashish Dagli, learned advocate for the applicant and Ms. Maithili Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant ? original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11193003201295 of 2020 before Amreli City Police Station, District: Amreli for the offences under Sections 193 , 196 , 419 , 420 , 465 , 467 , 468 , 471 , 177 , 120(B) , 34 and 114 of the Indian Penal Code.