PATEL MAHARSHI PRAFULKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Manan Mehta waives service of notice of Rule for and 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 anticipatory bail in connection with the FIR being C. R. No. I- 01 of 2023 registered with ATS Police Station, Dist. Ahmedabad for the offences punishable under Ss. 406 , 409 , 420 and 120 (B) of the Indian Penal Code.

(3.) Heard learned advocate Mr. Jay N. Shah for the applicants and learned APP Mr. Manan Mehta for the respondent - State.