HITESH UMESHBHAI MASHRU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the impugned judgment and order dtd. 23/8/2024, passed by the High Court of Gujarat at Ahmedabad in R/ Criminal Misc. Application (for successive anticipatory bail) No. 16462 of 2024, whereby the High Court had rejected the said application, filed by the present appellant, seeking anticipatory bail in connection with the F.I.R. No. 11203024220505 dtd. 16/7/2022, registered at Police Station-B-Division, DistrictJunagadh, for the offence punishable under Ss. 493 and 376(2)(n) of the Indian Penal Code (for short 'IPC').

(3.) Heard learned counsel appearing for the parties and perused the material on record.