PATEL RAJENDRAKUMAR BALDEVBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vikas V. Nair on behalf of the applicant and learned APP Mr. L. B. Dabhi on behalf of the respondent- State.

(2.) Issue Rule returnable forthwith. Learned APP Mr. Dabhi would waive 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 the FIR being C. R. No. 11211015220124 of 2022 registered with the Dhangadhra Police Station, Dist. Surendranagar on 7/5/2022 for the offences punishable under Ss. -128, 129, 212, 225(A) of the Indian Penal Code .