MANISH NARESH DARIYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent - State of Gujarat. With the consent of learned advocates appearing for respective parties, present application is taken up for final hearing today.

(2.) Heard Mr. R.J. Goswami, learned advocate for the applicant and Mr. Mitesh Amin, learned 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 case of his arrest in connection with the FIR being C.R. No. I-72 of 2019 registered with Airport Police Station, Ahmedabad for the offences punishable under Sections 384, 294(B), 506(2), 507 and 114 of the Indian Penal Code, 1860 and Section 135(1) of the Gujarat Police Act.