RAMESHBHAI JETHABHAI BHUTADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard learned advocate for the applicants and learned Public Prosecutor for the respondent-State by video conferencing.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being Part-A- 11195024200098 of 2020 registered with Gadh Police Station, District: Banaskantha for the offence punishable under Sections 304 , 201 and 114 of the Indian Penal Code.