VANDIT BHARAT SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Taruna R. Makwana on behalf of the applicant and learned Additional Public Prosecutor Mr.L.B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP 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 - original accused prays for being released on anticipatory bail in connection with FIR No.-11191036220276 registered with Navrangpura Police Station, Ahmedabad City on 6/5/2022 for offences punishable under Ss. 406, 420 and 114 of the Indian Penal Code.