(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent-State.
(2.) 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 the event of his arrest in connection with the FIR registered at the Tankara Police Station, Morbi vide CR No.11189006230293 of 2023, for the offences punishable under Ss. 385, 387, 325, 504, 506(2) and 114 of the Indian Penal Code read with Sec. 25(1) of the Arms Act and Sec. 135 of the Gujarat Police Act.
(3.) Heard learned advocate Mr. Nirav Pandya appearing for the applicant, Mr. J.K. Shah, learned APP for the State and Mr. Ashish M. Dagli, learned advocate appearing for the complainant.