JITENDRA BABULAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) This application has been preferred under Sec. 438 of the Code of Criminal Procedure, 1973 praying for transit bail in connection with the an application / complaint No.77 of 2022 filed before Sinnar Police Station, Nasik Rural, Maharashtra for the offence punishable under Ss. 406, 420 etc. of the Indian Penal Code .

(3.) Learned counsel appearing for the applicants has annexed a copy of summons under Sec. 160 of the Cr.Pc. of Sinnar Police Station, Nasik Rural, Maharashtra.