AZIM KARA BAFAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kirtidev Dave for learned Advocate Mr. Ankit Shah for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Dabhi waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. 11205012220008 of 2022 registered with Mandvi Marine Police Station, District Kutch-Bhuj on 18/2/2022 for offences punishable under Ss. 406, 420 and 120B of the Indian Penal Code.