SAMIRPURI PRAKASHPURI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Sec. 438 of the Code of Criminal Procedure, 1973, the petitioner has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.11192050230063 of 2023 registered with Sanand Police Station, Ahmedabad.

(2.) The short facts leading to filing of the present application are as under.

(3.) Heard learned advocate Mr.R.J.Goswami appearing for the petitioner and learned APP appearing for the respondent State.