NIKUL KAMLESH THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard learned advocate for the applicant and learned APP for the respondent- 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. 11215012200048 of 2020 registered with Khambhat City Police Station at Anand for the offences punishable under Sections 143 , 147 , 148 , 149 , 435 , 436 , 452 , 395 , 397 , 427 , 332 , 504 and 506(2) of the IPC and under Section 3 of Prevention of Damage to Public Property Act.