SOLANKI HASMUKHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, learned APP waives service of notice of rule for and on behalf of respondentState.

(2.) Heard Shri Rakesh R. Patel, learned advocate for the applicants and Mr. Dharmesh Devnani, learned APP 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 has prayed to release them on anticipatory bail in case of their arrest in connection with FIR being C.R.No.11206008200726 registered with Becharaji Police Station for the offences punishable under Sections 306, 504, 506(2) and 114 of the IPC.