BHURSINGBHAI KHEMABHAI KALASVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. A.V.Nair, learned advocate for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With consent of learned advocates for the parties, rule is fixed forthwith.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant ­ original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11821002200318 of 2020 before Sanjeli Police Station, District: Dahod for the offences under Sections 366, 376(2)(n), 342, 506(2) and 114 of the Indian Penal Code.