DIVYAPALSINH @ KALO VIKRAMSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the 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.I-11197054200174 of 2020 registered with Varnama Police Station, District Vadodara Rural for the offences under Sections 307, 323, 324, 325, 326, 504 and 114 of the Indian Penal Code, 1860 (IPC) and Section 135 of the Gujarat Police Act.