SURESHCHANDRA NARSINHPURI GOSAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent State.

(2.) Heard learned advocate for the applicant and learned 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 him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No. I7 of 2018 registered with Satlasana Police Station, Mahesana for the offences punishable under Sections 406, 409, 420, 477A, 114 and 120(B) etc. of the Indian Penal Code.