SANJAYSINH BATUKSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of rule on behalf of the respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed for anticipatory bail in connection with the FIR bearing I- C.R.No.11211016230265 of 2023 dtd. 7/7/2023 registered with Dhrangadhra Taluka Police Station, District: Surendranagar for the offence punishable under Sec. 406, 420 and 409 of the Indian Penal Code.

(3.) Heard learned advocate Mr. Kishan R. Chakwawalal appearing for the applicant, learned APP Mr. Manan Maheta appearing for the respondent - State and learned advocate Mr. Rohan Shah for the original complainant, who sought permission and was granted permission to appear on behalf of the original complainant.