ARJUN GANGARAM KHILNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Sr. Advocate Mr.J.M. Panchal appearing with learned Advocate Mr.Vishal Dave for appearing on behalf of the applicants, learned Additional Public Prosecutor Mr.Ronak Raval on behalf of the respondent-State and learned Advocate Mr.M. B. Gohil appearing for the First Informant. Learned Advocate Mr.B. T. Rao appears and submits that he may be given an audience as objector/intervener in view of the fact that he had been permitted to make submissions before the learned Sessions Court.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State and learned Advocate Mr.Gohil waives service of rule for the First Informant.

(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.11191040222153 of 2022 registered with Sardarnagar Police Station, District Ahmedabad on 23/9/2022 for offences punishable under Ss. 406 , 420 , 465 , 468 & 120B of IPC.