DEVANG BHAGWANJI KYADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ashish M. Dagli, learned advocate for the applicant and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(2.) Rule. Ms. Thakor, learned Additional Public Prosecutor waives service of notice of Rule 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 CR No.11203024201574 of 2020 registered with City 'B' Division Police Station, Junagadh for the offence punishable under Sections 306 , 323 , 294(b) , 506(2) of Indian Penal Code and Sections 40, 42A, 42B of the Money Lending Act.