RATHINBHAI DHWIREF MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THOUGH served to respondent no.2 - P.G.V.C.L, none appears for respondent no.2.

(2.) RULE . Mr. LR Poojari, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent no.1 - State.

(3.) BY way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No.3590 of 2013 registered with GUVNL Police Station, Rajkot for the offences punishable under Sections 135 of the Gujarat Electricity Act, 2003.