JASHUBHAI MALJIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. LR Poojari, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondentState.

(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 the FIR being C.R.No.I131 of 2013 registered with Kalol Taluka Police Station, Gandhinagar for the offences punishable under Sections 306,384,385,386,387,389,506(2) and 114 of the Indian Penal Code and Section 33 of the Bombay Money Lenders Act, 1946.

(3.) HEARD learned advocates for the parties and perused the papers as well as considered the fact that the coaccused have been released on bail by this Court vide order dated 29.08.2013 passed in Criminal Misc. Application ( For Anticipatory Bail) No. 13212 of 2013.