FRANCIS Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This is an application for anticipatory bail.

(3.) Looking to the averments made in the present application, more particularly, the prayer of the application, nothing comes on record to exercise discretion under Sec. 438 of the Code of Criminal Procedure. Therefore, the present application is not maintainable in the eyes of law.