PATEL SAHIL MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Naved Shaikh states at the bar that Mr. O.I. Pathan, learned advocate states that he has received instructions to appear for and on behalf of the original complainant and sought permission to appear on behalf of the original complainant. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry. Registry shall accept the same.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Naved Shaikh appearing for learned advocate Mr. OI Pathan waives service of notice of rule for and on behalf of the original complainant.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No. I- 11206020221193 OF 2022 registered with Kadi Police Station, District Mehsana for the offence punishable under Ss. 307 , 325 , 447 , 143 , 147 , 148 , 149 and 506(2) of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.