REKHABEN PINAKINBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) BY way of the present application under Section 438 of the Cod of Criminal Procedure, 1973, the applicants-original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R. No.1-107 of 2013 registered with Gotri Police Station, for the offences punishable under Sections 406, 420 and 114 of the Indian Penal Code.

(3.) HEARD learned Additional Public Prosecutor for the respondent-State of Gujarat.