KARAN MITESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Rahul Dholakia appearing on behalf of the applicant, learned Additional Public Prosecutor Mr.Raval on behalf of the respondent-State and learned Advocate Mr.Dharmesh Shah for the First Informant.

(2.) 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.11210003220241 of 2022 registered with Adajan Police Station, District Surat on 13/3/2022 for offences punishable under Ss. 376 , 406 , 498(a) and 114 of IPC.

(3.) At the outset, it is required to be noted that vide an order dtd. 4/7/2022, this Court had recorded the submissions of learned Advocate Mr.Rahul Dholakia that the applicant here had left the country on