BODA JASMIN SHANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Ashwini K.Mehta for the applicant, learned advocate Mr.Manoj Danak for the original complainant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent- State through video conferencing.

(2.) Rule. Ms. C.M.Shah, learned Additional Public Prosecutor waives service of rule on behalf of respondent-State and Mr.Manoj Danak, learned advocate waives service of rule on behalf of original complainant.

(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.A-11210060200971/2020 registered with Varacha Police Station, District: Surat for the offences punishable under Sections 406 , 376 (2)(N), 354(A), 506(2) and 114 of the Indian Penal Code and Section 66(E) of Information and Technology Act , 2000.