UMAR NAZIR AHMED MUKHTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No.11191011230189 of 2023 registered with DCB Police Station, Ahmedabad for the offences punishable under Ss. 409, 420, 465, 467 , 468, 471, 472 and 120 (B) of the Indian Penal Code and Sec. 66 (C) and 66 (d) of the I. T. Act.

(2.) Heard learned advocate Mr. Bhavik P. Shah appearing for the applicant and learned APP Mr. Hardik Soni appearing for the respondent - State.

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