KANSAGAR SHARDABEN HARSHUKHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P.P. Majmudar, learned advocate for the applicants and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(2.) Rule. Ms. Thakor, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being I CR No.11186007200648 of 2020 registered with Talala Police Station, Gir Somnath for the offence punishable under Sections 409 , 465 , 467 , 471 and 114 of the Indian Penal Code, 1860.