SANJAYKUMAR VEDPRAKASH GARG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned Additional Public Prosecutor waives service of Rule on behalf of the respondentState.

(2.) THIS application under Section 438 of Code of Criminal Procedure, 1973 for anticipatory bail is filed in connection with first information report registered at C.R.No.I60/2012 with Prantij Police Station, Dist.Sabarkantha for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code.

(3.) HEARD learned APP for the respondentState.