ANILBHAI BHARATBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Laksha Bhavnani for learned Advocate Mr. Aftabhusen Ansari for applicant and learned Advocate Mr. Meet Shah for the learned Advocate Mr. A. D. Oza for the first informant and learned APP Mr. L. B. Dabhi for the respondent-State.

(2.) Rule. Learned APP Mr. Dabhi waives service of rule on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No. 11821002220082 of 2022 registered with Sanjeli Police Station, District Dahod on 10/4/2022 for offences punishable under Ss. 406 , 409 and 114 of the Indian Penal Code and under Ss. 72 and 72(A) of the Information Technology Act and under Sec. 43(2)(A)(B)(C)(D) of Gujarat Secondary and Higher Secondary Education Act, 1972 and Regulation, 1974.