PAVANKUMAR GHISULAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to correct section of the Indian Penal Code .

(2.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No. I - 331 of 2019 with Salabatpura Police Station for the offenses punishable under Sections 406 , 420 , 120(B) and 114 etc. of the Indian Penal Code .