VIJAYBHAI GANESHBHAI JUDAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Mr.Kodekar, learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantaccused has prayed for anticipatory bail in connection with the FIR being C. R. No.11195035200520 of 2020 registered with Palanpur Taluka Police Station for the offence punishable under Sections 365, 324, 323, 447, 427, 294(B), 143, 147, 148, 149 of IPC and section 135 of the Gujarat Police Act.