NAGJIBHAI AASHABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for enlarging the applicant on anticipatory bail in connection with the FIR being C.R. No. 11993003240649OF2024 registered wit h Anjar Police Station, Kachchh East-Gandhidham.

(3.) Heard learned advocate for the applicant and learned APP for the respondent - State.