NIKUNJ RAMESHCHANDRA THEKADI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule returnable forthwith. Mr. Mitesh Amin, learned Public Prosecutor waives service of Rule on behalf of the respondent - State.

(3.) The present application has been filed by the applicant seeking anticipatory bail under Section 438 of Cr.P.C. in connection with the FIR being No. 11216008200118 registered with Gandhinagar Sector-7 Police Station, Gandhinagar for the offences under Sections 406 , 420 , 409 , 467 , 468 , 120-B of the Indian Penal Code.