NIRMALBHAI MULUBHAI KANGAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service notice of Rule for and on behalf of respondent State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant -accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11217027211337 of 2021 registered with Radhanpur Police Station, Dist.: Patan for the offences under Sections 406, 420, 278, 285 and 120B of IPC and under Sec. 3 and 7 of the Essential Commodities Act and under Sec. 9B(1)(B) of the Explosive Act and under Sec. 3, 177, 181 and 192(1) of Gujarat Motor Vehicle Act.

(3.) Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence. The applicant has been arraigned as an accused on the statement of accused no. 1.