DHRUV NAVINBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Y.S. Lakhani with Mr. Anand V. Thakkar for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) 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 being C.R. No. 11206020210070 of 2021 registered with Kadi Police Station, District Mahesana, on 28/1/2021 for offences punishable under Ss. 406 , 420 and 120B of the Indian Penal Code.

(3.) At the outset, it is required to be noted that vide an order dtd. 25/8/2021, a learned Co-ordinate Bench of this Court had been pleased to protect the present applicant and whereas such protection has enured in favour of the present applicant till date.