DHANANJAY BABUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Darshit Brahmbhatt, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP for the respondent State through Video ?conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, Rule is fixed forthwith.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused no.1 has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11215018200013 of 2020 before Anand Mahila Police Station, District: Anand for the offences under Sections 498(A) , 323 , 504 , 506(2) read with 114 of the Indian Penal Code .