ANAND AJIT SHAHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. N. K. Majmudar for the Applicant and learned APP Mr. L. B. Dabhi for the Respondent - State of Gujarat through video conference.

(2.) Rule. Learned APP Mr. L. B. Dabhi waives service of Rule on behalf of the Respondent - State of Gujarat.

(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. 1 1 8 2 4 0 0 5 2 0 0 2 9 9 registered with Ukai Police Station, District: Tapi for the offences punishable under Sections 279 , 337 , 436 , 427 , 452 and 114 of the Indian Penal Code and under Section 51(b) of the Disaster Management Act.