SADABKHAN SADIKKHAN BLOCH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with C.R.No.11188009200038 of 2020 registered with Modasa Town Police Station, Dist: Aravalli for the offences punishable under Sections 395 , 452 , 323 , 504 and 506(2) of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicants and learned Additional Public Prosecutor for the State through Video Conferencing.