RAJENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, 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 FIR No.11215025200356 registered with Sojitra Police Station, Anand for the offence punishable under Sections 326, 324, 323 and 506(2) of IPC.

(3.) Heard Mr. P.M.Dave for Mr. Vishal Anandjiwala, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent-State by video conferencing.