ASHOK CHHITUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P.P. Majmudar, learned advocate for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(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 the FIR registered as C.R No. I ?90 of 2019 before Vadi Police Station, District: Vadodara City for the offences under Sections 323 , 337 , 306 , 504 , 506(2) , 294(KH) and 114 of the Indian Penal Code and Section 135 of the G.P. Act.