CHELABHAI BHIMABHAI JOGRANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. K.S. Chandrani on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the respondent-State. Learned Advocate Mr. Dushyant Bhatt on behalf of the first informant is permitted to file his vakalatnama.

(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. 11211031220012 of 2022 registered with Limbdi Police Station, District: Surendranagar on 16/1/2022 for offences punishable under Ss. 307, 326, 323, 504, 506(2), 427, 143, 147, 148 and 149 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.