MAKRANI SARIKHUSSAIN SIRAJMAHAMMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Vasimraja Kureshi for the applicant and learned Additional Public Prosecutor Mr.Raval on behalf of the respondent State.

(2.) Issue Rule returnable forthwith. Learned APP waives service of Rule for the respondent State.

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No.1119603022036 of 2022 registered with Sayajigunj Police Station, Vadodara City on 7/5/2022 for offences punishable under Ss. 221 , 222 , 223 , 224 , 120B and 114 of IPC.