JAVANJI CHELAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr.L. B. Dabhi waives service of notice of Rule for and on behalf of the respondent - State.

(2.) Heard learned advocate Mr.Imran Pathan for Mr.M.T. Saiyad for the applicant and learned Additional Public Prosecutor Mr.L.B. Dabhi on behalf of the respondent-State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No.11206038220273 of 2022 registered with Langhnaj Police Station, District: Mehsana for offences punishable under Ss. 302, 325, 324, 147, 148, 149, 504 and 452 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.