RAMNIKLAL KESHAVJI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Jaswant K. Shah learned Additional Public Prosecutor waives service of rule for respondent No.1 - State of Gujarat and learned advocate Mr. Jay R. Talavia waives service of rule for original complainant.

(2.) The applicant by way of the captioned application, seeks anticipatory bail in connection with the complaint being First Information Report No.I-C.R.-2 of 2019 filed before C.I.D. (Crime), Rajkot Zone, Rajkot Police Station for the offences punishable under Sections 120-B, 406, 420, 465, 467, 468, 470, 471 of the Indian Penal Code.

(3.) The aforesaid First Information Report being F.I.R. C.R.No.I-2 of 2019 came to be lodged with C.I.D. (Crime) Police Station, Rajkot against three accused persons viz.