RAVIRAJ BHUPATBHAI PATGIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. 11199016210564 of 2021, registered with Dahej Police Station, District: Bharuch for the offences punishable under Ss. 413 , 407 , 285 , 286 , and 120-B of the Indian Penal Code, 1860 ( IPC ).

(2.) Heard learned advocate Mr. P. M. Lakhani for the applicant and learned APP Ms. Moxa Thakkar for the respondent - State.

(3.) The learned advocate for the applicant has submitted that the applicant is apprehending arrest in connection with the aforesaid FIR. It is submitted that the learned Sessions Judge has rejected the application filed by the present applicant for grant of anticipatory bail. The learned advocate for the applicant further submitted that the applicant is charged with the aforesaid offences, however, the ingredients of the said offences are not satisfied.