RAVINATH PRAFFULBHAI THAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Virat Popat on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP 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 - original accused prays for being released on anticipatory bail in connection with FIR No. 11191013220827 of 2022 registered with Krishnanagar Police Station, District: Ahmedabad City for offences punishable under Ss. 392 , 324 , 323 , 294(B) , 506(2) and 114 of the Indian Penal Code and Sec. 135(1) of the Gujarat Police Act.