NARAYAN JAKHU SANGHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vikas V. Nair on behalf of the applicant, learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State and learned Advocate Mr. A.R. Shah on behalf of the first informant.

(2.) Rule. Learned Advocates waive service of rule on behalf of the the respective respondents.

(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. 11205006220154 of 2022 registered with Gadhdisha Police Station, District: Kachchh West-Bhuj on 6/6/2022 for offences punishable under Ss. 465, 468, 471 and 114 of the Indian Penal Code.