JIGNESHBHAI ARJANBHAI BALDANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vaibhav Sheth learned advocate for the applicant, Mr. Ronith Joy learned advocate for the complainant and Ms. Moxa Thakkar learned APP for the respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I-11210055200329 of 2020 registered with Surat City Police Station, Surat for the offence punishable under Ss. 406, 409, 420, 120B, 504, and 506(2) of the Indian Penal Code.

(3.) By an order dtd. 9/6/2021, this Court has passed the following order: