CHIRAG BIPINCHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hardik Gajjar on behalf of the applicants and learned APP Mr. Ronak Raval on behalf of the respondent no.1- State.

(2.) Rule. Learned APP Mr. Raval waives service of rule on behalf of the respondent no.1- State.

(3.) This application has been filed under Sec. 438 of the Code of Criminal Procedure 1973 for transit bail apprehending his arrest on account of summons dtd. 6/7/2022 issued by Lohiyanagar Police Chawki attached with Ankit Khadak Police Station, Pune City asking the applicants to remain present on 8/7/2022 for the purpose of investigation with regard to a complaint for an economic offence received against the present applicants.