ZALA VARSHABA KANUJI 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 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 seeks grant of anticipatory bail in the event of his arrest in connection with the FIR being C.R.No.I-67 of 2018 registered with Visnagar Taluka Police Station, Mahesana, for the offences punishable under Sections 120-B, 406, 420, 465, 468, 471 and 114 of the Indian Penal Code.