RAVUBHAI TAPUBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State of Gujarat.

(2.) Heard Mr. B.M. Mangukiya, learned advocate for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent-State.

(3.) By way of the present application under Section 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 being C.R. No.II-31 of 2018 registered with Chotila Police Station, District Surendranagar for the offences punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code, 1860 and section 135 of the Gujarat Police Act.