ASHOK SHANTILAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) This application has been preferred under Sec. 438 of the Code of Criminal Procedure, 1973 praying for transit bail in connection with the First Information Report being C.R.No.0320 of 2022 registered with Mahanagar Police Station, Lucknow, Uttar Pradesh for the offences punishable under Ss. 354 , 504 , 506 etc. of the Indian Penal Code .

(3.) Learned counsel appearing for the applicant has annexed a copy of the FIR being C.R.No.0320 of 2022 registered with Mahanagar Police Station, Lucknow, Uttar Pradesh.