JAYDEEP VIRSANG CHAREL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, learned APP waives service of notice of rule for and on behalf of respondent- State.

(2.) Heard Shri R.J.Gogda, learned advocate for the applicant and Mr. Dharmesh Devnani, learned APP 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 FIR being No. 11821002200318 of 2020 registered with Sanjeli Police Station for the offences punishable under Sections 366 , 376(2)(N) , 342 , 506(2) and 114 of the IPC.