PATEL DHIMENKUMAR ANILBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. N. P. Chaudhary states that he has instructions to appear on behalf of the original complainant. He is permitted to file his Vakalatnama on behalf of the complainant before the Registry.

(2.) Rule. Mr. Mitesh Amin, learned Public Prosecutor waives service of notice of Rule on behalf of the Respondent State of Gujarat, whereas learned advocate Mr. N. P. Chaudhary waives service of notice of Rule on behalf of the original complainant.

(3.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR being C.R.No.I24 of 2018 registered with Unava Police Station, District: Mehsana for the offences punishable under Sections 306, 504(1), 114 of the Indian Penal Code and Sections 40 and 42 of the Gujarat Money Lenders Act.