MATINBHAI YUNUSBHAI VAHORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Ashish Dagli appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Dabhi 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.11215012220190 of 2022 registered with Khambhat Police Station, District Anand on 10/4/2022 for offences punishable under Ss. 143, 147, 149, 337, 338, 307, 332, 120B of IPC and under Sec. 135 of G.P. Act.