BHARAT BHIMJI NAGDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Dhaval U. Trivedi, learned Counsel has submitted that now he his appearing for the applicant in place of Ms. Foram U. Trivedi. Therefore, he requests that his name may be shown as learned Counsel for the applicant instead of Ms. Foram U. Trivedi.

(2.) Request is acceded to. Mr. Dhaval U. Trivedi, learned Counsel is permitted to appear in the matter in place of Ms. Foram U. Trivedi.

(3.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR No. 11993006211837 of 2021 registered with Gandhidham A-Division Police Station for offence under Ss. 406, 420 and 114 of Indian Penal Code.