LAWS(GJH)-2019-4-1

HIMANSHUBHAI Vs. STATE OF GUJARAT

Decided On April 01, 2019
Himanshubhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP, Mr.J.K. Shah waives service of notice of Rule on behalf of respondent­State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, which is a successive anticipatory bail application, the applicant­accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I- 35/2019 registered with Sola High Court Police Station, Ahmedabad for the offenses punishable under Sections 406 and 420 of the Indian Penal Code.

(3.) Learned advocate, Mr. M.D. Rahevar states that has has received instruction to appear on behalf of the original complainant, who is permitted to file his Vakilatnama before the Registry.