PARESHBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Premal Rachchh, learned advocat for the Applicnat and Mr. Hardik Soni, learned APP for the respondent State through Video-conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice 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 original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as FIR No. 11210046200828/2020 before Puna Police Station, District: Surat for the offences under Sections 376(1) , 376(2)(n) & 506(2) of the Indian Penal Code.