NARENDRABHAI KANTILAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause.

(2.) RULE. Learned APP Mr.H.K.Patel waives service of Rule on behalf of the respondent-State.

(3.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I-89 of 2017 before Pradhyumannagar Police Station, Rajkot for the offence under Sections 406, 420 and 170 of the Indian Penal Code.