RAMANBHAI BHARMALBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr. J.K. Shah waives service of notice or Rule on behalf of the respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure which is a successive bail application, the applicant-accused has prayed anticipatory bail in connection with the FIR being I-C.R. No.147 OF 2018 registered with Palanpur Taluka Police Station, Banaskantha for the offenses punishable under Sections 326, 324, 354, 323, 294B, 506(2), 114 of the Indian Penal Code and under Section 135 of G.P. Act and Section 12 of POCSO Act.

(3.) Heard learned advocates appearing for the respective parties. Learned advocate Mr. V.B. Malik states that he has instructions to appear for the original complainant. He is permitted to file vakalatnama in the registry.