JAYESH BALDEVBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-­State.

(2.) Heard learned advocate for the applicant and learned APP for the respondent-­State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being I-­C.R. No.74 of 2019 registered with Keshod Police Station, Junagadh for the offence punishable under Sections 406, 409, 420 and 120-­B of the IPC.