MUKESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kishan Prajapati for the applicantand learnedAdditional Public Prosecutor Ms. C.M. Shah for the respondent ? State through video conference.

(2.) Rule. LearnedPublicProsecutor Ms. C.M. Shah waives service of rule on behalf of the respondent State.

(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.I ?11209024200241 of2020registered withJadar Police Station, Sabarkantha for the offence punishable under Sections 306 and 114 of the Indian Penal Code.