(1.) Rule. Learned Additional Public Prosecutor Mr. Manan Mehta waives service of notice of Rule on behalf of respondent - State.
(2.) Learned advocate Mr. Dipen Desai appearing with learned advocate Mr. Dhruvin P Bhuptani for the applicant tenders a draft amendment. Same is taken on record and granted. Necessary amendment be carried out forthwith.
(3.) By way of this application filed under Sec. 438 of Code of Criminal Procedure, 1973, the applicant is seeking anticipatory bail in connection with FIR being C.R. No. 11206023230028 registered with Kheralu Police Station, District Mehsana on 17/1/2023 for the offences punishable under Sec. 406, 420 and 120-B of the Indian Penal Code. Subsequently, after the FIR was registered, offence under sec. 419 of Indian Penal Code and Sec. 66D of the Information Technology Act were added vide order dtd. 20/1/2023.