SATISHBHAI MAGANLAL VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Thakore, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent-State.

(2.) By this application, the applicant-original accused no.2 has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered with the Visnagar City Police Station, District-Mehsana, bearing C.R.No. I-161 of 2014 for the offence punishable under Sections 406, 420 r/w. 114 of the IPC.

(3.) I take notice of the fact that this applicant had earlier come before this Court praying for anticipatory bail by filing the Criminal Misc. Application No.1390 of 2015. As the investigation was pending, this Court declined to entertain the application and in such circumstances, the application was not pressed and was withdrawn. The order dated 22/01/2015 reads as under: