AMIT DILIPBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Mahendra Vora appearing on behalf of the applicants, learned Additional Public Prosecutor Mr.Dabhi on behalf of the Respondent-State and learned Advocate Mr.Jenil Shah for the First Informant.

(2.) Rule. Learned APP waives service of rule on behalf of the Respondent-State and learned Advocate Mr.Shah waives for the First Informant.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused pray for being released on anticipatory bail in connection with FIR No.11191041221155 of 2022 registered with Shaherkotda Police Station, District Ahmedabad on 2/8/2022 for offences punishable under Ss. 452, 427, 294(b), 323, 506(2) and 114 of IPC.