BHARATBHAI PUNABHAI KANMIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Mr.Dabhi, learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of 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 I C. R. No.28 of 2019 registered with Sagbara Police Station, Narmada for the offence punishable under Sections 436, 427 and 114 of IPC.