VISHNU BAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Parth Patel for learned Advocate Mr. Shrineel M. Shah on behalf of 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 transit bail in connection with FIR No. 0043 of 2022 registered with Mangaluru South Police Station, Pandeshwara, Mangaluru City, Karnataka State on 21/4/2022 for offences punishable under Ss. 406, 415, 418, 420, 504 and 506 of the Indian Penal Code .