KIRTIBHAI SHANTILAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application preferred under Sec. 438 of the Code of Criminal Procedure, 1973 ['Cr.P.C.', for short] , the applicant has sought his release on anticipatory bail in event of his arrest in respect of FIR being No.11191042230169 of 2023 registered with Satellite Police Station for offences punishable under Ss. 406, 420, 102(b) and 506 of Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor Mr. Utkarsh Sharma waives service of notice of Rule on behalf of respondent State.

(3.) Heard learned advocate Mr.Yatin Soni for the applicant and learned Additional Public Prosecutor Mr.Utkarsh Sharma for the respondent State.