PRAVINABEN NARENDRABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Shalin Mehta with learned Advocate Mr. P.P. Majmudar for learned Advocate Mr. Vipul Sundesha on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval 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 bearing C.R. No. 112016220003 of 2022 registered with CID Crime Surat Zone Police Station, Surat City on 18/4/2022 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 504 , 506(2) and 120-B of the Indian Penal Code.