FARUKALI ALAMMIYA SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. A.A. Zabuawala on behalf of the applicant, learned Additional Public Prosecutor Mr. JK Shah on behalf of the respondent-State. Learned Advocate Mr. Maulik Soni states that he has instruction to appear on behalf of the first informant and he may be permitted to file Vakalatnama. Permission is granted.

(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. 11195051220287 of 2022 registered with Thara Police Station, District: Banaskantha on 9/5/2022 for offences punishable under Ss. 376 , 294(b) and 506(2) of the Indian Penal Code.