DHARMENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mitesh Amin, learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard Shri Virat Popat, learned counsel assisted by Ms. Shweta Lodha, learned advocate for the applicant and Shri Mitesh Amin, learned Public Prosecutor for the respondent-State by video conferencing.

(3.) 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. 11216010200445 of 2020 registered with Pethapur Police Station, District-Gandhinagar for the offences punishable under Sections 143,147,148,149,504, 506(2) of the IPC.