AMARSINGHBHAI RANCHHODBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jaydeep H. Sindhi for the applicant and learned Additional Public Prosecutor Mr. L. B. Dabhi on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Dabhi 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 prays for being released on anticipatory bail in connection with FIR No. 11199050220616 of 2022 registered with Valia Police Station, District Bharuch on 29/6/2022 for offences punishable under Ss. 307, 143, 147, 148, 149, 323 and 504 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.