MUSTUFA YUSUF BURHANPURWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Fohzan Soniwala with learned Advocate Mr. Manan Patel 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 No. 11210015220096 of 2022 registered with D.C.B. Police Station, District: Surat City on 9/6/2022 for offences punishable under Ss. 420 and 120B of the Indian Penal Code, Ss. 4, 5, and 6 of the Prize Chits and Monetary Circulations Schemes ( Banning) Act and under Sec. 3 of the Gujarat Protection of Interest Depositors (In Financial Establishment ) Act, 2003.