SHAH VIJAYBHAI ARVINDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant Shah Vijaybhai Arvindbhai, seeking anticipatory bail under Section 438 of Cr. P.C., in respect of the FIR being No.11215021200321 dated 1.5.2020 registered before the Petlad Town Police Station for the offence under Sections 143, 145, 332, 504, 186, 147, 153, 269 of IPC and also under Section 13(1) of Gujarat Epidemic Disease­19 Regulation, 2020 and Section 3 of the Epidemic Diseases Act, 1897.

(2.) The chronology of events leading to passing of the present order may be summarized as under:­

(3.) Today, when the matter was taken up for hearing, the learned Sr. Advocate Mr.N. D. Nanavati and the learned Advocate Mr.Dagli appearing for the applicant categorically stated that they can not defend the applicant any more, having regard to the facts and circumstances, which have come on record.