PRAKASH DWARKADASH KAPADIA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application has been preferred under Sec. 438 of the Code of Criminal Procedure, 1973, praying for transit bail in connection with the First Information Report being No.I- CR No.0289/2023 registered with the Pratapnagar Police Station, District Udaipur, Rajasthan, on 10/4/2023 for the offence punishable under Sec. 420 of the Indian Penal Code.

(3.) As the applicant is apprehending his arrest in connection with the above complaint filed by the complainant, he has prayed for temporary protection.