KETUL GIRISHKUMAR MAJETHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Mitesh Amin, learned PP waives service of notice of rule on behalf of respondent-State.

(2.) Heard learned advocates for the respective parties.

(3.) By way of the preferring the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant seeks grant of anticipatory bail in the event of his arrest in connection with the FIR being C.R.No.II-3188 of 2018 registered with Vastrapur Police Station, Ahmedabad, for the offences punishable under Sections 188, 336 and 114 of Indian Penal Code and Sections 25(1)(1-A,A) and 27(2) of the Arms Act, 1959.