RASMIKABEN RAGHUVIRBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kishan Prajapati for the applicant and learned APP Mr. Ronak Raval for the respondent State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant pray for being released on anticipatory bail in connection with FIR No. 11191043220257 of 2022 registered with Shahpur Police Station, District Ahmedabad on 30/4/2022 for offences punishable under Ss. 323, 324, 294(b), 506(2), 427 and 114 of the Indian Penal Code and Ss. 135(1) of the Gujarat Police Act.

(3.) Considering the submissions made by learned advocate Mr. Prajapati for the applicant and having perused the document on record and more particularly the FIR in question as well as the cross-FIR filed by the applicant party, this Court notes the following relevant aspects :