LAWS(GJH)-2020-8-266

GULAMNIZAM KADARBHAI DUDHWALA Vs. STATE OF GUJARAT

Decided On August 20, 2020
Gulamnizam Kadarbhai Dudhwala Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of 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.11196027200208 of 2020 registered with Karelibaug Police Station, District Vadodara City for the offences under Sections 307 , 353 , 332 , 323 , 337 , 269 , 270 , 294(b) , 506(2) , 143 , 147 , 148 , 149 of the Indian Penal Code, 1860 and Sections 51(a) , 54 of the Disaster Management Act as well as section 135 of the Gujarat Police Act.