BHAVESH BALDEVBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Jaydeep Sindhi on behalf of the applicant and learned Additional Public Prosecutor Mr.Raval on behalf of the respondent- State.

(2.) Issue Rule returnable forthwith. Learned APP for the State waives service of notice of Rule.

(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.11200048221796 of 2022 registered with Vapi Town Police Station, Valsad on 12/7/2022 for offences punishable under Ss. 376(2)(n) , 504 , 506(2) of IPC.