MANISHBHAI JITENDRABHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Namrata H. Chauhan for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the Respondent-State.

(2.) Issue Rule in Criminal Misc. Application No. 16379 of 2022 returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent-State.

(3.) By way of these applications under Criminal Procedure, 1973, the applicant anticipatory bail in connection with 11193004220651 of 2022 registered with Sec. 438 of the Code of prays for being released on the FIR being C.R. No. Amreli Rural Police Station, District Amreli, and the FIR being C.R. No. 11193003220751 of 2022 registered with Amreli City Police Station, District Amreli, on 8/8/2022, for offences punishable under Ss. 406, 420, 419, 465, 467, 468, 471, 120(B), 34 and 114 of the Indian Penal Code.