RAMESHBHAI UTTAMCHAND MAHESHWARI 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.11211056200068 of 2020 registered with Surendranagar City-B Division, District: Surendranagar for offence under Sections 384 , 506(2) , 34 of the Indian Penal Code, 1860.