CHIRAG BIPINBHAI SANGHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Soni, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.-11202009201601 of 2020 before City 'B' Division Police Station, Jamnagar for the offences under Sections 13, 16, 17, 19, 23(1)(b), (c), (e) & (f) of the Securities Contract (Regulation) Act, 1956 and under sections 406, 420 etc. of the Indian Penal Code.

(3.) Heard Mr. Premal Rachh, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.