BHAVESHBHAI ARVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) 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 FIR No.11197057201539 of 2020 before Waghodiya Police Station, District: Vadodara for the offences under Sections 304and 114 of the Indian Penal Code and Section 135 of Electricity Act.

(3.) Heard Mr. P.P. Majmudar, learned advocate for the applicant and Mr. Hardidk Soni, learned APP for the respondent No.1.