GAMBHIRSINH BALDEVSINH JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and 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.11198020200085 registered with Gogha Police Station, District Bhavnagar for the offences under Sections 465 , 467 , 468 , 471 , 406 , 420 , 341 , 120B and 34 of the Indian Penal Code, 1860.