CHAUDHARY KIRITKUMAR SENDHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Digant Popat for learned advocate Mr. Dilip L. Kanojiya for the applicant and Mr. L.B. Dabhi, learned Additional Public Prosecutor on behalf of the respondent-State.

(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 applicants pray for being released on anticipatory bail in connection with FIR bearing CR no.I-149/2021 registered with Mehsana Taluka Police Station, Mehsana on 5/10/2021 for offences punishable under Ss. 365 , 384 , 217 and 506(2) of the Indian Penal Code.