ARVINDBHAI VELAJIBHAI CHAUDHARY Vs. STATE OF GUJ ARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) 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-127/2016 before Mansa Police Station, District: Gandhinagar for the offences under Sections 307 , 323 , 324 , 147 , 148 , 149 , 435 , 332 , 337 , 186 , 353 , 504 of the Indian Penal Code and section 135 of the GP Act and sections 3 and 7 of the Damage to Public Property Act.

(3.) Heard Mr. Hriday Buch, learned advocate for Mr. D.K. Chaudhari, learned advocate for the applicant and Ms. C.M. Shah, APP for the respondent-State.