CHHABILDAS DEVJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State of Gujarat.

(2.) Mr. Harshit Tolia, learned advocate appearing on behalf of the applicants does not press this application qua applicant No.1 - Chhabildas Devjibhai Patel in view of the fact that the applicant No.1 has been arrested and has been released by the learned trial Court. Hence, the present application is disposed of as not pressed qua applicant No.1.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant No.2 has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R. No.I35 of 2018 registered with City 'B' Division Police Station, Surendranagar for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code, 1860.