MUKESH VANRAJ JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petitions 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.11199061240016 of 2024 registered with Ankleshwar City 'B' Division Police Station, Bharuch.

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

(3.) Heard learned advocate Mr.B.M.Mangukiya appearing for the petitioner, learned advocate Mr.Manish Shah appearing for the first informant and learned APP appearing for the respondent State.