MIHIRSINH M BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Maulik G. Nanavati, learned Assistant Public Prosecutor, waives service of notice of Rule on behalf of the respondent -State of Gujarat.

(2.) THIS application has been filed under Section 438 of the Code of Criminal Procedure, 1973, for grant of anticipatory bail as he is apprehending arrest in connection with FIR, being C.R. No. I -06 of 2009, registered at Shethvadala Police Station, for offences punishable under Sections 465, 460, 467, 468, 471, 120(B), 34 and 114 of the Indian Penal Code.

(3.) THE allegation contained in the FIR is that the applicant, who is a Talati -cum -Mantri, is involved in the commission of the above -mentioned offences.