JAYESHKUMAR SURESHKUMAR THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. 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 applicant- accused has prayed for anticipatory bail in connection with the FIR being C. R. No.11217032200054 of 2020 registered with Santalpur Police Station for the offence punishable under Sections 308 , 379 , 285 , 120-B , 34 and 511 of IPC and sections 15(2) , 15(4) of Petroleum and Minerals Pipelines Acquisition Right Users In Land Act and section 3 of the Prevention of Damage to Public Property Act.