PARTH BHADRESH MEHTA 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. S.V.Raju learned Senior Advocate appearing for Mr. J.R.Dave, 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-152 of 2017 registered with Dehgam Police Station, Gandhinagar for the offences punishable under Section 406 , 420 , 467 , 468 , 471 , 474 , 120(B) and 506(2) of the Indian Penal Code .