HIMMAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Sandip Patel on behalf of the applicant and learned Additional Public Prosecutor Mr. K.M. Antani on behalf of the Respondent-State.

(2.) Rule. Learned Additional Public Prosecutor 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. 11203068220244 of 2022 registered with Vanthali Police Station, District: Junagadh for offences punishable under Ss. 363 and 366 of the Indian Penal Code.