PRAVINBHAI DEVAPPA NONDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. P. P. Majmudar for the applicant and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State, learned Advocate Mr. Pratik B. Barot for the first informant.

(2.) Rule. Learned APP Mr. Dabhi 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 prays for being released on anticipatory bail in connection with FIR No. 11199016220546 of 2022 registered with Dahej Police Station, District Bharuch on 8/7/2022 for offences punishable under Ss. 406 and 409 of the Indian Penal Code.