SAGAR KAPADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Kishore Prajapati has received instructions to appear for the original First Informant. He is permitted to file his Vakalatnama in the Registry of this Court.

(2.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(3.) 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. 11210055211243 of 2021 registered with Salabatpura Police Station, Surat City, for the offenses punishable under Ss. 406 , 420 , 504 , 506(2) , 114 and 120B of the Indian Penal Code.