PRAVINBHAI VALJIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakor, 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 - accused has prayed for anticipatory bail in connection with First Information Report being C.R.No.I-335 of 2019 registered with Sola High Court Police Station, Ahmedabad for the offence punishable under Sections 406 , 420 , 447 , 465 , 467 , 468 , 506(2) , 294(a) and 114 of the Indian Penal Code.

(3.) Heard Mr. A.R. Kadri, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor for the respondent - State and Mr. Ruturaj Nanavati, learned advocate for the private complainant, through video conference.