MAHESHBHAI MEGHJIBHAI KERALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Ashish Dagli on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval 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.- 11208051220918 of 2022 registered with Rajkot "B' Division Police Station on 13/3/2022 for offences punishable under Ss. 406, 420 and 34 of the Indian Penal Code.