ABHISHEK PARAS KEDIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent- State and learned advocate Mr.Arjunsingh Chauhan waives service of notice of Rule on behalf of respondent - original complainant.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for his release on anticipatory bail in case of his arrest in connection with the FIR being I-C.R. No.11210046240200 of 2024 registered before Puna Police Station, Surat.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.