HITENDRASINH KISHORSINH VASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused has prayed for anticipatory bail in connection with the FIR bearing C.R.No.11214008220475 of 2022 dtd. 4/9/2022 registered with Bardoli Police Station, District : Surat Rural for the offence punishable under Ss. 406, 419, 468, 469 , 500, 501, 120B of Indian Penal Code and Sec. 66-C and 66-E of the Information Technology (Amendment) Act, 2008.

(3.) It is pertinent to note that earlier the very same applicant had withdrawn an application for anticipatory bail vide order dtd. 12/4/2023 passed in Criminal Misc. Application No.6071 of 2023.