VIJAY RAMSWARUP SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Sudhanshu Jha for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent-? State through video conferencing.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Ms. Shah 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 applicant-?accused has prayed for anticipatory bail in connection with the FIR being CR-? I/11191034200697/2020 registered with Naranpura police station, Ahmedabad city for offence under Sections 395 of the Indian Penal Code.