VIPULKUMAR VINODBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Chetan K. Pandya 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 under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. 11184001200187 of 2020 registered with Bodeli Police Station, District: Chhota Udepur on 6/3/2020 for offences punishable under Ss. 406, 409, 420 and 114 of the Indian Penal Code .