JITENDRAKUMAR HEMRAJBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ankit Bachani on behalf of the applicant, learned APP Mr. Ronak Raval on behalf of the respondent-State and learned advocate Mr A. J Yagnik for learned advocate Mr. M. B Rana on behalf of the first informant.

(2.) 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.-11195016210493 of 2021 registered with Deesa North Police Station on 17/8/2021 for offences punishable under Ss. 465 , 467 , 468 , 471 , 193 , 196 , 419 , 420 , 423 , 120B , 114.

(3.) This application has been vehemently opposed by learned APP Mr. Ronak Raval appearing on behalf of the respondent-State, who would submit that looking to the nature and gravity of the offence the applicant may not be released on anticipatory bail by this Court.