ROSHAN PRAVINBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate for the applicants, on instructions, does not press this application qua applicant no. 2-Ketanbhai Rajubhai Vasava.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. 11199050211678 of 2021 registered with Valiya Police Station, District: Bharuch for the offences under Ss. 143, 147, 148, 149, 323, 307, 504, 506(2) and 427 of IPC.