NIKUNJBHAI VINUBHAI KANANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. A.P. Jani for the applicant and learned APP Ms. M.H. Bhatt for the respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused viz. Nikunjbhai Vinubhai Kanani has prayed for anticipatory bail in connection with the FIR being C.R. No. 11210008212516 of 2021 registered with Sarthana Police Station, District: Surat for the offences punishable under Ss. 342, 365, 384, 327, 504, 114, 506(2) of IPC.

(3.) The factual matrix of the case are as under: