ASHOKBHAI VADILAL SIKLIGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(2.) Heard Mr. U.M. Shastri learned advocate for the applicants and Ms. Maithili Mehta, learned Additional Public Prosecutor for the respondent - State through 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 his arrest in connection with the FIR registered as C.R No. Part ?A 11821005200329/2020 before Devgadh Baria Police Station, District: Dahod for the offences under Sections 323 , 324 , 326 , 504 , 506(2) , 114 of the Indian Penal Code .