DESAIVIPULBHAIMAFABHAI Vs. STATEOF 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, learned APP for the respondent- State and Shri Jeet Patel, learned counsel for the complainant 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. I- 11217009200290/2020 registered with Harij Police Station for the offences punishable under Sections 365 , 394 , 397 , 325 , 323 , 504 , 114 , 294(B) and 506(2) of the IPC and under Section 135 of the Gujarat Police Act.