NIHALRAJESHBHAIPATEL Vs. STATEOF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Nisha Thakore, learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard Shri Zubin Bharda, learned advocate for the applicants, learned APP for the respondent-State and Shri Adil Mirza, learned counsel for the complainant by video conferencing. Learned counsel for the complainant may file his Vakalatnama within 24 hours and he has also filed objections which may be placed on record.

(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 C.R.No. I-11822021201537 of 2020 registered with Navsari Rural Police Station for the offences punishable under Sections 306 , 504 , 506(2) , 114 of the IPC.