ASHWINSINH JILUSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Virat Popat, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard Mr. Virat Popat, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State by video conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with C.R.No. 11216010200445 of 2020 registered with Pethapur Police Station, District-Gandhinagar for the offences punishable under Sections 143,147,148,149,504, 506(2) of the IPC.