RANABHAI NAGABHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate on behalf of the applicant and learned Additional Public Prosecutor on behalf of the respondent-State.

(2.) Rule. Learned APP 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 - original accused prays for being released on anticipatory bail in connection with FIR No.-11203004220324 of 2022 registered with Junagadh "C" Division Police Station on 14/06/2022 for offences punishable under Ss. -409, 420, 114, 506 nad 120(B) of the Indian Penal Code.