LAWS(GJH)-2022-10-83

JASHUBEN RAISINGBHAI VASAVA Vs. STATE OF GUJARAT

Decided On October 10, 2022
Jashuben Raisingbhai Vasava Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr. Zubin F. Bharda for the applicants and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the Respondent-State.

(2.) Rule. Learned APP Mr. Raval waives service of Rule on behalf of the Respondent-State.

(3.) By way of these applications under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants pray for being released on anticipatory bail in connection with FIR being C.R. No. 11199050220888 of 2022 registered with Valiya Police Station, District Bharuch, on 4/9/2022 for offences punishable under Ss. 395, 323 and 504 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.