KULDIP SHIVKUBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. learned Additional Public Prosecutor waives service of rule on behalf of the respondent-State.

(2.) Learned advocate Mr.Rahul Dave is permitted to file appearance on behalf of original complainant.

(3.) This application is filed by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.I-22 OF 2019 with Vinchiya Police Station, Rajkot Rural for the offence punishable under Sections 364 , 323 , 506(2) , 114 of the Indian Penal Code and under Section 25(1)(b) of the Arms Act.