JAYESHKUMAR BHIKHABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.L.B.Dabhi, learned APP waives service of notice of rule on behalf of respondent-State.

(2.) Heard Mr.Yatin Oza, learned Sr. Counsel appearing for Ms.Kavita B. Gajjar, learned advocate for the applicant and Mr. L.B.Dabhi, learned APP for the respondent-State.

(3.) By way of the preferring the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant seeks grant of anticipatory bail in the event of his arrest in connection with the FIR being C.R.No. I-104 of 2018 registered with Gandhinagar Sector-7 Police Station, Gandhinagar, for the offences punishable under Sections 406, 420, 465, 467, 471 and 114 of the Indian Penal Code.