DHIRENDRASINH BHAGUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms.Shivangi Vyas appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Ronak Raval 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.11185002220472 of 2022 registered with Dwarka Police Station, District Devbhoomi Dwarka on 23/6/2022 for offences punishable under Ss. 376, 376(2)(n), 506(2) of IPC.