PATEL RAMESHCHANDRA MANGALDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Maulin G. Pandya on behalf of the applicant, learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State and learned advocate Mr. Aditya R. Gundecha on behalf of the first informant.

(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.-11191024220439 of 2022 registered with Ramol Police Station, Ahmedabad on 26/5/2022 for offences punishable under Ss. 406 , 420 and 120B of the Indian Penal Code.