VIPULBHAI RAGHUBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) 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 FIR No.11215029200343 of 2020 registered with Tarapur Police Station for the offence punishable under Sections 394, 504 and 114 of IPC and Section 135(1) of GP Act.

(3.) Heard Mr. Ashish Dagli, learned counsel for the applicant and Mr. Mitesh Amin, learned PP for the State by video conferencing.