UKARANI GIRISH DEVIDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Bakul S. Panchal for the applicant and learned Additional Public Prosecutor Mr. H.K. Patel appearing for the respondent-State.

(2.) Rule. Learned APP waives service of notice of rule on behalf of 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 transit anticipatory bail in connection with FIR bearing No.0100 of 2024 registered with Girwai Police Station, District Gwalior, Madhya Pradesh for the offences punishable under Sec. 376-D, 354(C), 377, 328 and 384 of the Indian Penal Code.