MEVABHAI GANESHBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Tushar Chaudhary appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11195030210131 of 2021 registered with Mavsari Police Station, District Banaskantha on 7/7/2021 for offences punishable under Ss. 323 , 506(2) and 294(b) of IPC and Sec. 376(m) (added) of IPC .

(3.) Considering the submissions of the learned Advocate Mr.Tushar Chaudhary for the applicant, learned APP Mr.Dabhi for the respondent State and learned Advocate Mr.Deva Patel for the First Informant and with the express consent of the learned Advocates for the parties, more particularly considering the sensitive nature of the allegations, this Court may not give reasons. Having heard the learned Advocates for the parties and having perused the documents on record, the following aspects are noted by this Court :-