KALUBHAI KAHERBHAI KANOTARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.L. R. Pathan appearing for learned Advocate Mr.Z. L. Khan on behalf of the applicant, learned Additional Public Prosecutor Mr.Dabhi on behalf of the respondent-State, and learned Advocate Mr.Laxmansinh Zala for the First Informant.

(2.) Rule returnable forthwith. Learned APP waives service of rule on behalf of the respondent-State and learned Advocate Mr.Zala for the First Informant.

(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.11211010220029 of 2022 registered with Chuda Police Station, Surendranagar on 24/3/2022 for offences punishable under Ss. 307, 323, 324, 326, 504, 147, 148, 149, 427 read with Sec. 120(B) of IPC and Sec. 25(1-B) of Arms Act and Sec. 135 of Gujarat Police Act.