RASIKBHAI AMBARAM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Jirga Jhaveri waives service of notice of rule on behalf of respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants- accused have prayed for enlarging them on anticipatory bail in connection with the FIR being 11191003230235 registered on 15/4/2023 with Khokhra Police Station, Ahmedabad City for the offenses punishable under Ss. 406 , 409 , 420 and 120B of the Indian Penal Code.

(3.) Heard learned Senior Advocate Mr. Y.S.Lakhani appearing with learned Advocates Mr. Hriday Buch and Mr. Jeet V. Patel for the applicants and learned APP Ms. Jirga Jhaveri Jhaveri for the Respondent - State of Gujarat.