PRASHANTKUMAR KIRITBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. H. B. Champavat for learned Advocate Mr. R. J. Goswami for the applicant and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State and learned Advocate Mr. Ekant Ahuja on behalf of the first informant.

(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 No. 11196027210609 of 2021 registered with Karelibaug Police Station, District Vadodara on 21/8/2021 for offences punishable under Ss. 408 of the Indian Penal Code.

(3.) The applicant having initially approached the learned Sessions Court, praying for the very selfsame relief of being released on anticipatory bail, having not succeeded before the learned Sessions Court, has approached this Court.