BHUMISHTH NARENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide Office Note dtd. 14/12/2023, the Hon'ble the Chief Justice has been pleased to direct the Registry to place this matter before the Court taking up anticipatory bail. Hence, present petition is listed before this Court.

(2.) Rule. Learned advocate Mr. Shaan Munshaw waives service of notice of rule for the original complainant and learned APP waives service of notice of rule for the respondent State.

(3.) 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.11191045230794 registered with Sola High Court Police Station.