MANGESHBHAI JIVANTRAM FULWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Samir Afzal Khan for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Dabhi waives service of rule on behalf of the respondent-State.

(3.) By way of this application, the applicant apprehending his arrest in connection with FIR No. 11210001210855 of 2021 registered with Hajira Police Station, Dist. Surat on 27/11/2021 for offences punishable under Ss. 406, 420 of the Indian Penal Code.