BABUBHAI HIRABHAI PATEL Vs. THE 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. Ashish Dagli, 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-25 of 2018 registered with Vithlapur Police Station, Ahmedabad rural for the offences punishable under Section 465, 467, 468, 471, 120B of the Indian Penal Code and 135 of the Gujarat Police Act.