BHAVESHBHAI MAFABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 anticipatory bail in connection with the FIR being C. R. No. 11216001230334 of 2023 registered with Adalaj Police Station, Dist. Gandhinagar for the offences punishable under Ss. 465 , 467 , 468 , 471 and 114 of the Indian Penal Code.

(3.) Heard learned advocate Mr. Jucky Lucky Chan for the applicant and learned APP Mr. Ronak Raval for the respondent - State. Learned advocate Mr. R. V. Raval appeared for the original complainant as learned advocate Mr. Raval sought permission to appear for and on behalf of the original complainant and to direct the Registry to accept his Vakalatnama.