SAGAR RAJENDRANATH SIO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Manan V. Patel for the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Raval waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. 11210015220096 of 2022 registered with D. C. B. Police Station, Surat City, District Surat City on 9/6/2022 for offences punishable under Ss. 420 and 120(B) of the Indian Penal Code, under Sec. 4, 5, 6 of the Prize Chits and Money Circulations Schemes (Banning) Act and under Sec. 3 of the Gujarat Protection of Interest of Depositors (In Financial Establishment) Act.