KAUSHIKKUMAR GANPATLAL VYAS 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.Manish Joshi, 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 sec. 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-83 of 2017 registered with B Division Police Station, Mahesana, for the offences punishable under Ss. 406, 420 and 114 of the Indian Penal Code.