KAMLESHBHAI SHANKARLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Percy Kavina with learned Advocate Mr. Laxmansinh M. Zala for the applicant and learned APP Mr. L. B. Dabhi for respondent-State.

(2.) Rule. Learned APP Mr. Dabhi 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 prays for being released on anticipatory bail in connection with FIR No. 11191014220132 of 2022 registered with Ellisbridge Police Station, District Ahmedabad City on 20/3/2022 for offences punishable under Ss. 170, 182, 192, 229, 418, 420, 441, 466, 467, 468, 471, 474 and 120B of the Indian Penal Code.