SHAHINKHAN ABDULJALILKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Hetvi Sancheti for the Applicants and learned APP Mr. Chintan Dave for the Respondent - State of Gujarat through video conference.

(2.) Rule. Learned APP Mr. Chintan Dave waives service of notice of Rule on behalf of the Respondent - State of Gujarat.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being I - C.R. No. 111 9 1 0 4 3 2 0 0 5 0 6 / 2 0 registered with Shahpur Police Station, District: Ahmedabad City for the offences punishable under Sections 326 , 323 , 294(a) and 114 of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.