BABUBHAI TEJABHAI AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mrs. Krina Calla, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent-State of Gujarat.

(2.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being CR No. I-22 of 2013, registered with Coastal Mundra Police Station, District Kutch for the offences punishable under Sections 192, 196, 415, 416, 420, 463, 464, 465, 466, 467, 468, 471 and 120B of the Indian Penal Code.

(3.) HEARD learned Additional Public Prosecutor for the respondent-State of Gujarat.