PRAKASHBHAI NAGJIBHAI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Moxa Thakkar learned APP waives service of Rule for the respondent - State.

(2.) Heard Mr.Sikander Saiyed learned advocate for the applicant and Ms.Thakkar learned APP for the State.

(3.) Learned advocates do not invite any reasons for granting anticipatory bail to the present applicant in view of the order passed in Criminal Misc. Application No.14981 of 2021 with regard to the same FIR.