ALIAHMED MOHAMMED YUSUF SHAIKH 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 for enlarging him on anticipatory bail in connection with the FIR being C .R. No.11196008220370 of 2022 registered with J.P. Road Police Station, Vadodara City, for the offence punishable under Ss. 406, 420, 465, 467, 468, 471 and 120 (B)of the Indian Penal Code.

(2.) RULE returnable forthwith. Learned APP Ms. Jirga Jhaveri as also learned advocate Mr. Umarfaruk Kharadi, waive service of notice of rule for and on behalf of the respective respondents.

(3.) Heard learned advocate for the applicant, learned APP for the respondent - State and learned advocate for the original complainant.