JASHPALSINH MAHENDRASINH PINGEL @ JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to order dated 06.01.2016, Ms. Nisha Thakore, learned Public Prosecutor, has placed certificate issued by the concerned doctor dated 08.01.2016 verifying the injury.

(2.) Rule. Ms. Nisha Thakore, learned APP, waives service of notice of Rule on behalf of respondent ­State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. I - 34 of 2015 with Jodiya Police Station for the offenses punishable under Sections 143, 147, 148, 149, 323 and 395 of the IPC and under Section 135(1) G.P.Act.