CHIRAGDASHRATHBHAIPRAJAPATI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard learned advocate for the applicant, learned Public Prosecutor for the respondent-State by 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 C.R.No.I-11191011200003 registered with D.C.B. Police Station, Ahmedabad City for the offences punishable under Sections 406 , 420 , 120B and 34 of the IPC.