CHIMANBHAI DHIRABHAI MACHCHHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Mr. A.A. Zabuawala, learned advocate for the applicants does not press the present application qua applicant no.2- Prakashbhai Chimanbhai Machchhar.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No.11821048210495 of 2021 registered with Sukhsar Police Station, District: Dahod for the offences under Ss. 326 , 323 , 324 , 504 , 506(2) and 114 of IPC.