AKASH JIVRAMBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the order dtd. 11/4/2022, the applicant has remained present before the Investigating Officer and the Investigating Officer has tendered his report. The same is ordered to be taken on record.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11199004220439 of 2022 registered with Ankleshwar City Police Station, District Bharuch for the offences under Ss. 365 , 392 , 394 , 504 , 506(2) and 114 of the Indian Penal Code, 1860 (for short "the IPC ") and Sec. 135 of the G.P. Act.

(3.) The brief facts of the case are as under:-