JIGARKUMAR NAVINCHANDRA SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent ' State of Gujarat.

(2.) Heard learned advocate Mr. Sudhir Nanavati, learned Sr.Counsel appearing for Mr. Vandan K.Baxi, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent ' State.

(3.) This application has been preferred under Sec. 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in connection with the complaint dtd. 28/11/2023 being CR No. 0123 of 2023 registered with Ghantaghar Police Station, Dist. Udaipur, Rajasthan for the offence under Ss. 406 and 420 of the Indian Penal Code, 1860.