NILESH SURESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule: Mr. N. J. Shah, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent­State of Gujarat.

(2.) Heard Mr. Mousam R. Yagnik, learned advocate for the applicant and Mr. N. J. Shah, learned Additional Public Prosecutor for the respondent State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release on Anticipatory Bail in case of his arrest in connection with the FIR being C.R. No. 1.77 of 2014 registered with Bopal Police Station, Ahmedabad for the offences punishable under Sections 409,420,4665,467,468,471,120­B and 114 of the Indian Penal Code.