REKHABEN YOGENDRABHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant is permitted to replace a copy of the memo of petition.

(2.) Rule. Mr.K.P. Raval 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 for anticipatory bail in connection with the FIR being C.R.No.I- 403 of 2018 registered with Salabatpura Police Station, District Surat, for the offences punishable under Sections 406 , 420 , 120B and 114 of the Indian Penal Code.