KAMLESHBHAI DAHYABHAI 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.Sunil S.Joshi, learned advocate for the applicants 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 applicants seek grant of anticipatory bail in the event of their arrest in connection with the M.Case No. 3 of 2010 registered with DCB Police Station, Ahmedabad for the offences punishable under Sections 420, 467,468,474/- and 120B of the Indian Penal Code.