THAKOR KETANJI BHALAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of Rule on behalf of respondent?State.

(2.) Learned advocate Mr. Amit R. Joshi has received instructions to appear on behalf of the original complainant. He is permitted to file his Vakalatnama in the Registry.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant?accused has prayed for anticipatory bail in connection with the FIR being C.R.No.I?66 of 2019 registered with Mahesana 'A' Division Police Station for the offenses punishable under Sections 323, 326, 324, 504, 114 of IPC and under Section 135 of the Gujarat Police Act.