MEPABHAI POONABHAI NANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under s ection 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR being C.R. No. 1 1 1 8 9 0 0 8 2 0 0 9 4 8 of 2020, registered with Wankaner Taluka Police Station, District: Morbi for the offences punishable under sections 326 , 325 , 324 , 323 , 504 , 143 , 147 , 148 and 149 of the Indian Penal Code, 1860 ( IPC ) and section 135 of the G. P. Act.

(2.) Heard learned advocate Mr. Y. J. Patel for the applicants and learned APP Mr. L. B. Dabhi for the respondent - State through video conference.

(3.) The learned advocate for the applicants has submitted that the applicants are apprehending arrest in connection with the aforesaid FIR. It is submitted that the learned 2nd Additional Sessions Judge, Morbi has rejected the application filed by the present applicants for grant of anticipatory bail. The learned advocate for the applicants has submitted that this is a case of cross-complaint, wherein, the present applicants had also sustained injuries. Further, the co-accused of the case have already been enlarged on regular bail by the learned Court below. Besides, no overt act, as alleged in the FIR, has been committed by the present applicants. It is submitted that the applicants have no antecedents. Further more, the injured person is already discharged and out of danger. Accordingly, in the facts and circumstances of the case, it is urged that present application may kindly be allowed and the applicants may be granted anticipatory bail.