ARCHANA SUNILKUMAR TRIPATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent-State.

(2.) Heard learned advocates for the respective parties.

(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. 29/8/2023 being FIR No.0492 of 2023 registered with Habibganj Police Station, Bhopal City (M.P.) for the offence under Ss. 420, 406, and 120-B of the Indian Penal Code, 1860.