ANKIT DEVJIBHAI JADHAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr Salim M Saiyed for the applicant and learned APP for respondent-State.

(2.) RULE. Learned APP waives service of notice of rule on behalf of respondent-State.

(3.) Learned advocate for the applicant has submitted that the applicant is a student and he has involved in the first offence and no other antecedents has reported against him. He further submitted that the applicant is not likely to flee away, therefore requests for Anticipatory Bail.