KOKILABEN DASRATHBHAI PATANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

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

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C. R. No.112170262000486 of 2020 registered with Patan Taluka Police Station, Patan for the offence punishable under Sections 323, 324, 326, 294-Kh, 114 of IPC and section 135 of the GP Act.