SUDHABEN MANIBHAI MAKWANA 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.11215020200024 of 2020 registered with Petlad Rural Police Station, District: Anand for the offences under Sections 3 and 4 of the Gujarat Freedom of Religion Act, 2003.