RAMAJI BECHARJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Ms. Shruti Pathak waives service of notice of Rule on behalf of respondent- State.

(2.) Heard learned Senior Advocate, Mr. N.D. Nanavaty appearing with learned advocate, Mr. Sunil Joshi for the applicant, learned APP Ms. Shruti Pathak for the respondent - State and learned advocate, Mr. Tatvam Patel for the Original Complainant, who is permitted to file his appearance.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I-384/2018 registered with Naroda Police Station, Ahmedabad City for the offenses punishable under Sections 406, 420, 467, 468, 471, 114 and 506(2) of the Indian Penal Code.