VIJAYBHAI MANILAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Maulik Soni on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(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. 11209024220579 of 2022 registered with Jadar Police Station, District: Sabarkantha for offences punishable under Ss. 354(d) , 354(a) , 366 , 376 , 506(2) and 114 of the Indian Penal Code.