NARENDRASINH SAMRATSINH WAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of 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 C.R.No.11196030200868 of 2020 registered with Sayajigunj Police Station for the offence punishable under Sections 306, 386, 506(2) and 114 of IPC and Sections 38, 40 and 42 of Gujarat Prevention of Money Lending Act.

(3.) Heard Mr. Yogesh Lakhani, learned Senior Advocate assisted by Mr. Maunish Pathak, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State by video conferencing.