HIRAL ABDULKADIR KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Manan Mehta waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR bearing No.11210055230613 of 2023 registered with Salabatpura Police Station, District:- Surat for the offences punishable under Ss. 420, 504, 506 (2) and 120 (b) of the Indian Penal Code .

(3.) Heard learned advocate Mr. L.R. Pathan for learned advocate Mr. Irshad S. Shaikh for the applicants and learned APP Mr. Manan Mehta for the respondent - State. Learned advocate Mr. Rupal V. Dave who has sought permission to appear on behalf of the original complainant and as he was permitted to appeared, I heard learned advocate Mr. Dave for the original complainant.