SHAUKAT ABBAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Mehul H Rathod for the applicants and learned APP Mr. Hardik Soni for the Respondent - State of Gujarat through video conference.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused has prayed for anticipatory bail in connection with the F I R. No. 11195009200402 of 2020 registered with Chhapi Police Station, District: Banaskantha for the offences punishable under Sections 143 , 147 , 148 , 395 , 337 , 447 , 323 , 506(2) and 118 of the Indian Penal Code read with section 51(b) of the Disaster Management Act.

(3.) Learned Advocate for the applicants has submitted that the applicants are apprehending their arrest in connection the aforesaid FIR and in this connection the earlier application filed by the applicants before the learned Sessions Court came to be dis-allowed. Learned advocate for the applicants has also submitted that the co-accused persons has already been enlarged on anticipatory bail by the Co- ordinate Bench, therefore, the present application may kindly be allowed.