RAJESHBHAI RAVJIBHAI KARKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . Mr.J.K. Shah, learned APP waives service of notice of rule on behalf of the respondent State.

(2.) Present application has been preferred by the applicant - original accused under section 438 of the Code of Criminal Procedure for anticipatory bail in connection with the offence being C.R. No.11210015200088 of 2020 registered with DCB Police Station, Surat, District : Surat City for the offences punishable under sections 406, 420, 465, 467, 468, 471 and 120(B) of Indian Penal Code.

(3.) Heard Mr.B.M. Mangukiya, learned advocate for the applicant, Mr.J.K. Shah, learned APP for the State and Mr.R.R. Marshall, learned Senior Advocate appearing with Mr.Daifrez Havewalla, learned advocate for the complainant, through video-conference.