SHILPABEN RAJENDRABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent-State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973 (for short "the Code"), the applicant has prayed for anticipatory bail in connection with the FIR being C.R. No.11199011210473 of 2021 registered with Bharuch Rural Police Station, District: Baruch for the offence punishable under Ss. 409 , 411 , 114 of the Indian Penal Code, 1860 and Ss. 3 and 7 of the Essential Commodities Act.

(3.) It is the case of the prosecution that as alleged in the FIR, the complainant being Child Development Officer with Bharuch Taluka Panchayat, upon receiving information, raided the Huts of accused nos.1 to 4 along with the team.