PRAKASHCHANDRA GULABBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Kunal S. Shah appearing for the original complainant has tendered an affidavit on behalf of the original complainant. The same is ordered to be taken on record.

(2.) Rule returnable forthwith. Learned APP Ms. Jyoti Bhatt waives service of notice of rule for and on behalf of the respondent - State.

(3.) By way of the present application, preferred under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant-accused have prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered at DCB Police Station, Surat City, vide C.R. No. 11210015250066 of 2025, for the offence punishable under Ss. 420, 465, 467, 468, 171, 120B and 32 of the Indian Penal Code.