FARIDABANU AYUB MALEK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11210025210598 of 2021 registered with Limbayat Police Station, District Surat for the offences under Sections 326, 323, 354 (a) (1) (i), 294 (b) , 506 (2) and 114 of the Indian Penal Code, 1860 and Section 135 (1) of the Gujarat Police Act.