VIJAYKUMAR AMRUTLAL YOGANANDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Sudhir Nanavati with learned Advocate Mr. Vaibhav Shukla for learned Mr. Punit Dave on behalf of the applicant, learned Additional Public Prosecutor Mr. JK Shah on behalf of the respondent -State and learned Advocate Mr. P.S. Champaneri on behalf of the first informant.

(2.) Rule. Learned APP as well as learned Advocate Mr. Champaneri waive service of rule on behalf of the respective respondents.

(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 bearing C.R. No. 112016220003 of 2022 registered with CID Crime Surat Zone Police Station, Surat City on 18/4/2022 for offences punishable under Ss. 406 , 420 , 465 , 467 , 468 , 471 , 504 , 506(2) and 120-B of the Indian Penal Code.