KIRITSINH GOVINDSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. H. S. Soni, learned APP waives service of notice of Rule on behalf of respondent-State. Mr. Vimal A. Purohit, learned advocate is permitted to file his vakalatnama for the original complainant. He waives service of notice of Rule on behalf of original complainant.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as FIR No.11192050220156 of 2022 with Sanand Police Station, Ahmedabad (Rural), for the offenses punishable under Ss. 465 , 467 , 468 , 471 , 406 , 420 and 120(B) of the Indian Penal Code.

(3.) Brief facts of the case are narrated as under: